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[Cites 0, Cited by 5] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in Estate Duty act, 1953

(3)The Central Government shall, within twelve months after the commencement of this Acts and may thereafter, from time to time, appoint a sufficient number of qualified persons to act as Valuers for the purpose of this Act and shall fix a scale of charges for the remuneration of such persons.