Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Section 16] [Entire Act] Union of India - Subsection Section 16(3) in Estate Duty act, 1953 (3)For the purpose of section 34 the deceased shall be deemed to have had an interest in any property included by virtue of this section to the property passing on the death of the deceased.Special Provisions relating to transfers to companies
