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Citedby 1 docs
Bikramjit Singh vs Controller Of Estate Duty on 13 August, 2002

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[Section 62] [Complete Act]
Central Government Act
Section 62(5) in The Estate Duty Act, 1953
(5) In disposing of an appeal, the Appellate Controller may pass such order as he thinks fit which may include an order enhancing the estate duty or penalty: Provided that no order enhancing the estate duty payable or penalty shall be made unless the person affected thereby has been given a reasonable opportunity of showing cause against such enhancement.