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[Cites 0, Cited by 1] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2) in The Wealth-Tax Act, 1957

(2)Where any such person as is referred to in sub-section (1) defaults in making payment of any tax demanded from him, he shall be deemed to be an assessee in default in respect of such sum, and all the provisions of this Act relating to recovery shall apply accordingly.