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[Section 11] [Complete Act]
Central Government Act
Section 11(5) in The Estate Duty Act, 1953
(5) In the preceding sub- section--
(a) the reference to any operations associated with the disposition shall be taken as referring to any associated operations as defined in section 27, of which the disposition is one; and
(b) the reference to any operations associated with the determination shall be taken as referring to any associated operations as so defined of which any disposition resulting in, or effected in contemplation of or with reference to, the determination is one.