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Name of Form |
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.gif){kind=small} FORM
B Form Of Return Of Net Wealth Under Sub-Section (1) Or Sub-Section (2) Of Section 14 Of
The Wealth-Tax Act, 1957 [For companies * only] |
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BA Return Of Net Wealth [For individuals/Hindu undivided families/companies] |
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C [See rule 4] Notice of demand under section 30 of the Wealth-Tax Act, 1957 |
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D [See proviso to rule 4] Notice of demand under section 30 for payment of tax
provisionally assessed under section 15C |
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DA [See rule 4A and 4AA] Form of application for settlement of cases under section 22C(1) |
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| FORM DB [See rule 4C]Declaration under
section 18C(1) of the Wealth-tax Act, 1957 to be made by an assessee claiming that
identical question of law is pending before the High Court or the Supreme Court |
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E [See rule 5] Form of appeal to the Deputy Commissioner (Appeals) and Commissioner of
wealth-tax (Appeals) under section 23 of the wealth-tax Act, 1957 |
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| FORM
F [See sub-rule (1) of rule 6] Form of appeal to the Appellate Tribunal under sub-section
(1) or sub-section (2) of section 24 or sub-section 26 |
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G [See sub-rule (2) of rule 6] Form of memorandum of cross-objections to the Appellate
Tribunal under sub-section (2A) of section 24 |
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H [See rule 7] Form of reference application under sub-section (1) of section 27 |
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I [See sub-rule (1) of rule 9] Application for information under section 42B |
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J [See sub-rule (2) of rule 9] Form for furnishing information under section 42B |
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K [See sub-rule (3) of rule 9] Form for furnishing non-availability of information under
section 42B |
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L [See sub-rule (4) of rule 9] Refusal to supply information under section 42B |
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M [See rule 10(2)(a)] Warrant of authorisation under section 37A |
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M-1 [See rule 10(2)(b)] Warrant of authorisation under proviso to sub-section (1) of
section 37A |
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M-2 [See rule 10(2)(c)] Warrant of authorisation under sub-section (2) of section 37A |
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M-3 [See rule 10A(1)] Warrant of authorisation under sub-section (1) of section 37B |
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N [See rule 8B] Application for registration as a valuer under section 34AB |
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O-1 [See rule 8D] Report of valuation of Immovable property (other than agricultural
lands, plantation, forests, mines and quarries) |
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| FORM
O-10 [See rule 8D] Report of valuation of life interest, reversions and interest in
expectancy |
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O-11 [See rule 2(9) of Schedules III] Certificate of quoted shares/debentures of a company
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0-12 [See rule of Schedule III] Certificate of auditor on valuation of unquoted equity
share of an investment company |
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O-2 [See rule 8D] Report of valuation for agricultural lands other than coffee, tea,
rubber and cardamom plantations |
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O-3 [See rule 8D] Report of valuation of coffee, tea, rubber and cardamom plantations |
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O-4 [See rule 8D] Report of valuation of forests |
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O-5 [See rule 8D] Report of valuation of mines and quarries |
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O-6 [See rule 8D] Report of valuation of stocks, shares, debentures, securities, shares in
partnership firms and business assets including goodwill |
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O-7 [See rule 8D] Report of valuation of machinery and plant |
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O-8 [See rule 8D] Report of valuation of jewellery |
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O-8A [See rule 18 of schedule III] Statement of valuation of jewellery |
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O-9 [See rule 8D] Report of valuation of works of art |
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