Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 1 docs
Controller Of Estate Duty, ... vs Kantilal Trikamlal on 19 July, 1976

User Queries
[Section 27] [Complete Act]
Central Government Act
Section 27(2) in The Estate Duty Act, 1953
(2) Where the deceased has made a disposition of property in favour of a relative of his, the creation or disposition in favour of the deceased of an annuity or other interest limited to cease on the death of the deceased or of any other person shall not be treated for the purposes of this section as consideration for the disposition made by the deceased.