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[Cites 0, Cited by 3] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(3) in Estate Duty act, 1953

(3)The Board may, in disposing of any appeal, hold or cause to be held such further inquiry as it thinks fit, and after giving the appellant a opportunity of being, heard, pass, subject top the provisions o sub-section (4) such orders thereon as it thinks fit and shall send a copy of such orders to the appellant and the Controller.