| 1 | Short title, extent and commencement |
| 2 | Definitions |
| 3 | Charge of wealth-tax |
| 4 | Net wealth to include certain assets |
| 5 | Exemptions in respect of certain assets |
| 6 | Exclusion of assets and debts outside India |
| 7 | Value of assets, how to be determined |
| 8 | Wealth-tax authorities and their jurisdiction |
| 8A | [OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1988] |
| 8AA | [OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1988] |
| 8B | [OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1988] |
| 9 | Control of wealth-tax authorities |
| 9A | [OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1988] |
| 10 | Instructions to subordinate authorities |
| 10A | [OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1988] |
| 11 | Jurisdiction of Assessing Officers and power to transfer cases |
| 11A | [OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1988] |
| 11AA | [OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1988] |
| 11B | [OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987,W.E.F. 1-4-1988] |
| 12 | [OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1988] |