(1.) ON a direction issued by this court on August 12, 1981, under Section 27(3) of the Wealth-tax Act, 1957, the Income-tax Appellate Tribunal has referred the following question of law to this court for its opinion :
(2.) HAVING heard learned counsel for the parties, we are of the opinion that on the findings recorded by the Tribunal, the question referred to us deserves to be answered in the affirmative.