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[Section 19(1)] [Section 19] [Complete Act]
Central Government Act
Section 19(1)(b) in The Estate Duty Act, 1953
(b) any person (other than a bona fide purchaser for full consideration in money or money' s worth received by the company for its own use and benefit) who receives, whether directly from the company or otherwise, or disposes of, any assets which the company had, whether as capital or as income, at the death or at any time thereafter;