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Citedby 2 docs
Trustees Of H.E.H. The Nizam'S ... vs Controller Of Estate Duty, ... on 2 December, 1983
Monie Ardeshir Baria And Piloo F. ... vs Controller Of Estate Duty, Bombay on 3 December, 1975

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[Section 16(2)] [Section 16] [Complete Act]
Central Government Act
Section 16(2)(b) in The Estate Duty Act, 1953
(b) a disposition by any other person operating to reduce the value of the property of the deceased; then, in considering whether estate duty should be charged the said first mentioned disposition shall be left out of account as if this provision did not apply in relation to it;