SATYANARAYAN S MODY Vs. CONTROLLER OF ESTATE DUTY

JUDGEMENT

(1.) THIS is a reference by the Central Board of Revenue, New Delhi, under section 64 of the Estate Duty Act, No. 34 of 1953, which will hereafter be refereed to as "the Act".

(2.) THE question which has been referred to this court is as follows :

(3.) IN the present case we are concerned with condition (c) noted above. Referring to this condition, the author observes at page 275 as below :