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[Cites 0, Cited by 0] [Section 33A] [Entire Act]

Union of India - Subsection

Section 33A(4) in The Indian Succession Act, 1925

(4)The net value of the property shall be ascertained by deducting from the gross value thereof all debts, and all funeral and administration expenses of the intestate, and all other lawful liabilities and charges to which the property shall be subject.