Section 63(1)(a) in Estate Duty act, 1953

[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

(a)objecting.-

(i)to any valuation made by the Controller or

(ii)to any order made by the Controller determining the estate duty payable, or

(iii)to any penalty levied by the Controller under section 56, or

(iv)to any final order or adjudication having the effect of imposing a liability or an obligation to pay estate duty in respect of any property, or

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