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[Cites 0, Cited by 3] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in Estate Duty act, 1953

(2)The provisions of sub-section (1) shall not apply to gifts made in consideration of marriage or which are proved to the satisfaction of the Controller to have been part of the normal expenditure of the deceased, but not exceeding rupees five thousand in the aggregate.