Section 31(2)(iii) in The Wealth-Tax Act, 1957

[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2)(iii) in The Wealth-Tax Act, 1957

(iii)[ the assessee has co-operated in any inquiry relating to the assessment or any proceeding for the recovery of any amount due from him.] [Inserted by Act 67 of 1984, Section 66 (w.e.f. 1.10.1984). ]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 31(2)(iii) in The Wealth-Tax Act, 1957