(1.) AT the instance of the Commissioner, the following question has been referred to us by the Income-tax Appellate Tribunal, Gauhati Bench, Gauhati, under Section 27(1) of the Wealth-tax Act, 1957 (hereinafter "the Act"), for our opinion :
(2.) HEARD Mr. D. K. Talukdar, learned counsel for the Revenue. Also heard Mr. N. M. Lahiri, learned counsel for the assessee.