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Wealth-Tax Officer vs Gopalji Jagmal on 24 November, 1984

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[Section 15C] [Complete Act]
Central Government Act
Section 15C(2) in The Wealth- Tax Act, 1957
(2) After a regular assessment has been made, any amount paid towards the provisional assessment made under sub- section (1), shall be deemed to have been paid towards the regular assessment; and where the amount paid towards the provisional assessment exceeds the amount payable under the regular assessment, the excess shall be refunded to the assessee.