Section 44(2)(b) in The Wealth-Tax Act, 1957

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Union of India - Subsection

Section 44(2)(b) in The Wealth-Tax Act, 1957

(b)any person against whom any such order or direction is made may, within one month of the making of the order or direction, appeal to the Board to have the order or direction cancelled; and

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Union of India - Subsection

Section 44(2)(b) in The Wealth-Tax Act, 1957