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[Cites 0, Cited by 5] [Section 33(1)] [Section 33] [Entire Act]

Union of India - Subsection

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

(a)property taken under a gift made by the deceased for a public charitable purpose within a period of six months before his death, to the extent of rupees two thousand and five hundred in value ;