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[Cites 0, Cited by 9] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4) in Estate Duty act, 1953

(4)The provisions of sub-section (1) shall not apply to the property in which the deceased or any other person had an interest only as holder of an office or recipient of the benefits of a charity, or as a corporation sole.Explanation. - For the removal of doubts, it is hereby declared that the holder of Sthanam is neither the holder of an office not a corporation sole within the meaning of this sub-section.