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Citedby 8 docs - [View All]
Merla Sitarama Prasad vs Assistant Controller Of Estate ... on 20 February, 1970
Controller Of Estate Duty vs Pavayammal on 24 March, 1998
Smt. Repaka Nagamani vs Assistant Controller Of Estate ... on 4 April, 2001
Repaka Nagamani vs Assistant Controller Of Estate ... on 4 April, 2001
M.P. Jayaram vs Assistant Controller Of Estate ... on 23 October, 1979

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[Section 73A] [Complete Act]
Central Government Act
Section 73A(b) in The Estate Duty Act, 1953
(b) in the case of a re- assessment, after the expiration of three years from the date of assessment of such property to estate duty under this Act.] PART CHARGE OF ESTATE DUTY ON PROPERTY AND FACILITIES FOR RAISING IT PART VIII CHARGE OF ESTATE DUTY ON PROPERTY AND FACILITIES FOR RAISING IT