12[46A. Power to make exemption, etc., in relation to certain Union territories.
If the Central Government considers it necessary or expedient so to do for avoiding any hardship or anomaly or removing any difficulty that may arise as a result of the application of this Act to the Union territories of Dadra and Nagar Haveli, Goa, Daman and Diu, and Pondicherry, or in the case of the Union territory of Pondicherry, for implementing any provision of the Treaty of Cession concluded between France and India on the 28th day of May, 1956, that Government may, by general or special order, make an exemption, reduction in rate or other modification in respect of wealth-tax in favour of any class of assets or in regard to the whole or any part of the net wealth of any assessee or class of assessees:
1. Ins. by Act 16 of 1972, s. 51 (w.e.f. 1-4-1972).
2. Subs. by Act 4 of 1988, s. 127, for "Appellate Assistant Commissioner" (w.e.f. 1-4-1988).
3. Ins. by Act 29 of 1977, s. 39 and the Fifth Schedule (w.e.f. 10-7-1978).
4. Subs. by Act 4 of 1988, s. 127, for "Wealth-tax Officer" (w.e.f. 1-4-1988).
5. Ins. by Act 42 of 1970, s. 65 (w.e.f. 1-4-1971).
6. Subs. by Act 45 of 1972, s. 19, for clause (e) (w.e.f. 1-4-1988).
7. Subs. by Act 26 of 1974, s. 17, for sub-section (3) (w.e.f. 18-8-1974).
8. Subs. by Act 46 of 1964, s. 40, for sub-section (4) (w.e.f. 1-4-1965).
9. Ins. by Act 32 of 1994, s. 53 (w.e.f. 1-6-1994).
10. Subs. by Act 41 of 1975, s. 105, for "or in two successive sessions" (w.e.f. 1-4-1976).
11. Subs. by s. 105, ibid., for "in which it is so laid or the session immediately following" (w.e.f. 1-4-1976).
12. Ins. by the Taxation Laws (Extension to Union Territories) Regulation, 1963 (3 of 1963) (w.e.f. 1-4-1963).
Provided that the power conferred by this section shall not be exercisable after the 31st day of March, 1967, except for the purposes of rescinding an exemption, reduction or modification already made.]