Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 1 docs
Controller Of Estate Duty vs Smt. Manorama Devi on 30 October, 1979

User Queries
[Section 19] [Complete Act]
Central Government Act
Section 19(2) in The Estate Duty Act, 1953
(2) Where a company incorporated 1[ outside India] is accountable for any duty by virtue of the preceding sub- section or of this sub- section, every person who is a member of that company at the death shall also be accountable for a rateable part of that duty in proportion to the value of his interest in that company.