50. Relief from estate duty where court-fees have been paid for obtaining representation to estate of deceased.
- Where any fees have been paid under any law relating to court-fees in force in any State other than the State of Jammu and Kashmir for obtaining probate, letters, of administration or a succession certificate in respect of any property on which estate duty is leviable under this Act, the amount of the estate duty pay7able shall be reduced by an amount which is equal to the court-fees so paid.
