Section 33(1)(b) in Estate Duty act, 1953

[Cites 0, Cited by 1] [Section 33(1)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(1)(b) in Estate Duty act, 1953

(b)property taken under a gift made by the deceased for any other purpose within a period of two years before his death, to the extent of rupees one thousand and five hundred in value :

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Union of India - Subsection

Section 33(1)(b) in Estate Duty act, 1953