Section 17(2)(b) in The Wealth-Tax Act, 1957

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Union of India - Subsection

Section 17(2)(b) in The Wealth-Tax Act, 1957

(b)where the net wealth was first assessable in the assessment year commencing on the 1st day of April, 1988, such assessment may be made on or before the 31st day of March, 1992:] [ Substituted by Act 13 of 1989, Section 28, for the proviso (w.e.f. 1.4.1989).]

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Union of India - Subsection

Section 17(2)(b) in The Wealth-Tax Act, 1957