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[Cites 0, Cited by 7] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2) in Estate Duty act, 1953

(2)Nothing contained in sub-section (1) shall render any person accountable to whom a certificate that the estate duty has been paid is granted liable for any additional duty in excess of the assets of the deceased which are still in his possession, unless the person accountable had fraudulently attempted to evade any part of the estate duty in the first instance.