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Union of India - Section

Section 48 in Estate Duty act, 1953

48. Cost of realising or administering foreign property may be allowed for within certain limits.

- Where the Controller is satisfied that any additional expense in administering or in realising property has been incurred by reason of the property being situate out of the territories to which this Act extends he may make an allowance from the value of the property on account of such expense not exceeding in any case five percent or the value of the property.