Section 73A(a) in The Estate Duty Act, 1953

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estate duty

estate duty act 1953

[Section 73A] [Complete Act]

Central Government Act

Section 73A(a) in The Estate Duty Act, 1953

(a) in the case of a first assessment, after the expiration of five years from the date of death of the deceased in respect of whose property estate duty became payable; and