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Citedby 21 docs - [
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Commissioner Of Wealth Tax vs Kumari Jayalalitha on 16 November, 1998
Commissioner Of Wealth-Tax vs Jayalalitha on 16 November, 1998
Commissioner Of Wealth Tax vs K.Chiranjeevi on 21 February, 2006
Shri S.N. Agrawal, (Indl) vs Commissioner Of Wealth-Tax on 22 December, 2004
S.N. Agrawal vs Commissioner Of Wealth-Tax on 22 December, 2004
User Queries
wealth tax act
wealth tax
section 2(e)
[
Section 2(e)(2)
] [
Section 2(e)
] [
Section 2
] [
Complete Act
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Central Government Act
Section 2(e)(2)(ii) in The Wealth- Tax Act, 1957
(ii) a right to any annuity in any case where the terms and conditions relating thereto preclude the commutation of any portion thereof into a lump sum grant;