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

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Union of India - Subsection

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

(ii)a right to ] [any annuity (not being an annuity purchased by the assessee or purchased by any other person in pursuance of a contract with the assessee)] [ Substituted by Act 20 of 1974, Section 14, for " any annuity" (w.e.f. 1.4.1975).][in any case where the terms and conditions relating thereto preclude the commutation of any portion thereof into a lump sum grant; [Substituted by Act 46 of 1964, Section 2, for Clauses (b), (c) and (d) (w.e.f. 1.4.1965).]

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Union of India - Subsection

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