(3)Where the guardian or trustee of any person being a minor, lunatic or idiot [* * *] [ Omitted by Act 46 of 1964, Section 20 (w.e.f. 1.4.1965).] holds any assets [on behalf or for the benefit of such beneficiary,] [ Substituted by Act 46 of 1964, Section 20, for " on behalf of such beneficiary" (w.e.f. 1.4.1965).] the tax under this Act shall be levied upon and recoverable from such guardian or trustee, as the case may be, in the like manner and to the same extent as it would be leviable upon and recoverable from any such beneficiary if of full age, of sound mind and in direct ownership of such assets.
