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[Cites 0, Cited by 4] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(5) in Estate Duty act, 1953

(5)The valuers may in disposing of any matter referred to them for arbitration under sub-section (4) hold or cause to be held such inquiry as they think fit, and after giving the appellant and the Controller an opportunity of being heard, pass such orders thereon as they think fit and shall send a copy of such order to the appellant and to the Board.