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Union of India - Section

Section 71 in Estate Duty act, 1953

71. Board may remit duty and interest outstanding after twenty years from death.

- If after the expiration of twenty years from a death upon which estate duty became leviable any such duty remains unpaid the Board may if it thinks fit, on the application of any person accountable or liable for such duty or interested in the property, remit the payment of such duty or any part thereof or any interest thereon.