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Ali Asghar Ceizar vs The Commissioner Of I.T.-Vi, on 29 September, 2010

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[Section 31] [Complete Act]
Central Government Act
Section 31(6) in The Wealth- Tax Act, 1957
(6) Where an assessee has presented an appeal under section 23, the Wealth- tax Officer may, in his discretion, and subject to such conditions, as he may think fit to impose in the circumstances of the case, treat the assessee as not being in default in respect of the amount in dispute in the appeal, even though the time for payment has expired, as long as such appeal remains undisposed of.