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[Section 33(1)] [Section 33] [Complete Act]
Central Government Act
Section 33(1)(i) in The Estate Duty Act, 1953
(i) drawings, paintings, prints, manuscripts, works of art or archaeological or scientific collections which are of national, scientific or historical interest and which are retained in the family of the deceased and dealt with or disposed of in accordance with such conditions as the Board may prescribe, or which are given absolutely or bequeathed to Government or to any University or other public institution;