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

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

Union of India - Subsection

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

(b)a disposition taking effect out of the interest of the deceased shall be deemed to have been made by him, whether the concurrence, of any other person was or was no required;

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Union of India - Subsection

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