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Citedby 6 docs - [
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Commissioner Of Wealth-Tax vs Mrs. Ida L. Chambers (Decd.) ... on 20 January, 1972
Shri S.N. Agrawal, (Indl) vs Commissioner Of Wealth-Tax on 22 December, 2004
Commissioner Of Wealth-Tax vs Smt. Hoolas Devi (Deceased). on 29 September, 1986
Commissioner Of Wealth-Tax vs Smt. Hoolas Devi (Deceased) ... on 29 September, 1986
S.N. Agrawal vs Commissioner Of Wealth-Tax on 22 December, 2004
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wealth tax act
wealth tax
section 2(e)
[
Section 2(e)(1)
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Section 2(e)
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Section 2
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Complete Act
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Central Government Act
Section 2(e)(1)(iv) in The Wealth- Tax Act, 1957
(iv) 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;