Section 3(1)(c) in Estate Duty act, 1953

[Cites 0, Cited by 2] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(c) in Estate Duty act, 1953

(c)money which a person has a general power to charge on the property of another person shall be deemed to be an interest in that property of which the former has power to dispose;

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Union of India - Subsection

Section 3(1)(c) in Estate Duty act, 1953