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Union of India - Section

Section 8 in Estate Duty act, 1953

8. Gifts.

- mortis causa, .- Property taken as a gift made in contemplation of death shall be deemed to pass on the donor's death.Explanation. - In this section, the expression "gift made in contemplation of death" has the same meaning as in section 191 of the Indian succession Act, 1925, (XXXIX of 1925).