Section 17(4)(b) in The Wealth-Tax Act, 1957

[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(4)(b) in The Wealth-Tax Act, 1957

(b)where no return has been furnished, ending on the date of completion of the assessment under sub-section (5) of section 16, on the amount of tax payable on the net wealth as determined ] [under sub-¬section (1) of section 16 or] [ Inserted by Act 3 of 1989, Section 67 (w.e.f. 1.4.1989).][on regular assessment. [Inserted by Act 4 of 1988, Section 141 (w.e.f. 1.4.1989). ]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 17(4)(b) in The Wealth-Tax Act, 1957