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[Cites 0, Cited by 1] [Section 18(5)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(5)(ii) in The Wealth-Tax Act, 1957

(ii)in a case where the relevant assessment is the subject-matter of revision under sub-section (2) of section 25, after the expiry of six months from the end of the month in which such order or revision is passed;