Section 20(1)(g) in Estate Duty act, 1953

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1)(g) in Estate Duty act, 1953

(g)prescribing the conditions upon which and the extent to which transactions in the name of any such company shall be deemed to be bona fide transactions for full consideration; and

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Union of India - Subsection

Section 20(1)(g) in Estate Duty act, 1953