Section 16(2)(a) in Estate Duty act, 1953

[Cites 0, Cited by 2] [Section 16(2)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2)(a) in Estate Duty act, 1953

(a)"Property derived from the deceased" means any property which was the subject-matter of a disposition made by the deceased, either by himself alone or in concert or by arrangement with any other person, otherwise than for full consideration in money or money's worth paid to him for his own use or benefit, or which represented any of the subject-matter of such a disposition, whether directly or indirectly, and whether by virtue of one or more intermediate dispositions and whether any such intermediate disposition was or was not for full or partial consideration:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 16(2)(a) in Estate Duty act, 1953