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Citedby 28 docs - [View All]
Ali Asghar Ceizar vs The Commissioner Of I.T.-Vi, on 29 September, 2010
Asst. Commissioner Of Income-Tax vs Star India Pvt. Ltd. on 16 April, 2008
Warner Hindustan Ltd. And Anr. vs Income-Tax Officer And Ors. on 25 April, 1980
Commissioner Of Wealth Tax, ... vs Apar Limited, Mumbai on 3 April, 2002
Commissioner Of Wealth-Tax, ... vs B.M. Ramalingam on 5 August, 1981

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[Complete Act]
Central Government Act
Section 30 in The Wealth- Tax Act, 1957
30. 2[ Notice of demand. When any tax, interest, penalty, fine or any other sum is payable in consequence of any order passed under this Act, the Wealth- tax Officer shall serve upon the assessee a notice of demand in the prescribed form specifying the sum so payable.