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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(5)(b) in The Wealth-Tax Act, 1957

(b)fails to comply with all the terms of a notice issued under sub-section (2) or sub-section (4), the Assessing Officer, after taking into account, all relevant material which he has gathered, shall, after giving such person an opportunity of being heard, estimate the net wealth to the best of his judgment and determine the sum payable by the person on the basis of such assessment: