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[Cites 0, Cited by 0] [Section 23JC] [Entire Act]

Union of India - Subsection

Section 23JC(3) in The Finance Act, 2018

(3)Every legal representative shall be personally liable for any sum payable by him in his capacity as legal representative if, while his liability for such sum remains undischarged, he creates a charge on or disposes of or parts with any assets of the estate of the deceased, which are in, or may come into, his possession, but such liability shall be limited to the value of the asset so charged, disposed of or parted with.