Section 18(1)(ii) in The Wealth-Tax Act, 1957

[Cites 0, Cited by 1] [Section 18(1)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1)(ii) in The Wealth-Tax Act, 1957

(ii)in a case falling under clause (b), on or before such date, in the books of account, if any, maintained by him or such assets are otherwise disclosed to the ] [Chief Commissioner or Commissioner] [ Substituted by Act 4 of 1988, Section 127, for " Commissioner" (w.e.f. 1.4.1988).][before the said date; or [ Substituted by Act 46 of 1986, Section 33, for certain words (w.e.f. 10.9.1986).]

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Union of India - Subsection

Section 18(1)(ii) in The Wealth-Tax Act, 1957