Section 17(3)(b) in Estate Duty act, 1953

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Union of India - Subsection

Section 17(3)(b) in Estate Duty act, 1953

(b)otherwise howsoever except as follows, that is to say, by way of sale for full consideration in money or money's worth received by the company for its own use and benefit, or in or towards discharge of taxes or rates or other liability imposed by or under an enactment, or in or towards discharge of a fine or penalty or a liability for tort incurred without collusion with the injured party, including assets which have been so disposed of or distributed in a winding up, whether continuing at or completed before the death:

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Union of India - Subsection

Section 17(3)(b) in Estate Duty act, 1953