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Section 2(e)(2)(iii) in The Wealth- Tax Act, 1957 ["Section 2(e)(2)"] ["Section 2(e)"] ["Section 2"] ["Complete Act"]
Citedby 4 docs
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Gopikumari Birla vs Commissioner Of Wealth-Tax on 15 March, 1991

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Central Government Act
(iii) any interest in property where the interest is available to an assessee for a period not exceeding six years from the date the interest vests in the assesse:] 2[ Provided that, in relation to the State of Jammu and Kashmir, this sub- clause shall have effect sub-
1. Subs. by Act 14 of 1969, s. 24, for cl. (e) (w. e. f. 1- 4- 1969 ). 2 Ins. by Act 19 of 1970, s. 26 (w. e. f. 1- 4- 1969 ).
ject to the modification that for the assets specified in items (i) to