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[Section 5A(2B)] [Section 5A] [Complete Act]
Central Government Act
Section 5A(2B)(b) in The Estate Duty Act, 1953
(b) any other States which the Central Government may, by notification in the Official Gazette, specify in this behalf after resolutions have been passed by the Legislatures of those States adopting the proposals with respect to such amendments or the said amendments, as the case may be, under clause (1) of article 252 of the Constitution.]