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19(1) (c)
estate duty
estate duty act 1953
[
Section 19(1)(c)
] [
Section 19(1)
] [
Section 19
] [
Complete Act
]
Central Government Act
Section 19(1)(c)(i) in The Estate Duty Act, 1953
(i) by virtue of clause (b), be accountable in respect of any assets for any duty in excess of the value of those assets, or