Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 8] [Entire Act] Union of India - Section Section 66 in Estate Duty act, 1953 66. Grant of representation not to be delayed on reference to High Court. - Where any grant of representation has been applied for it shall not be delayed by reason of any reference to a High Court under section 64.
