Section 7(2)(b) in Estate Duty act, 1953

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Union of India - Subsection

Section 7(2)(b) in Estate Duty act, 1953

(b)where he had not completed his eighteenth year at the time of his death, if his father or other male ascendant in the male line was not a coparcener of the same family at the time of his death.

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Union of India - Subsection

Section 7(2)(b) in Estate Duty act, 1953