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Citedby 2 docs
Trustees Of The Estate Of R.D. ... vs Wealth-Tax Officer on 30 August, 1989
Vimalshah Bababhai vs Wealth-Tax Officer on 19 August, 1982

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[Section 19A] [Complete Act]
Central Government Act
Section 19A(5) in The Wealth- Tax Act, 1957
(5) Separate assessments shall be made under this section in respect of the net wealth as on each valuation date as is included in the period from the date of the death of the deceased to the date of complete distribution to the beneficiaries of the estate according to their several interests.