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Kalyani Sundaram vs Assistant Controller Of Estate ... on 14 March, 1980

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[Section 20(1)] [Section 20] [Complete Act]
Central Government Act
Section 20(1)(e) in The Estate Duty Act, 1953
(e) prescribing the manner in which the shares and debentures of any such company passing upon the death of the deceased are to be valued for estate duty;