Section 53(1)(b) in Estate Duty act, 1953

[Cites 0, Cited by 2] [Section 53(1)] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(1)(b) in Estate Duty act, 1953

(b)every trustee, guardian, committee or other person in whom any interest in the property so passing or the management thereof is at any time vested, and

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Union of India - Subsection

Section 53(1)(b) in Estate Duty act, 1953