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UT Ladakh - Section

Section 133 in The Probate and Administration Act, 1977

133. No interest on arrears of annuity within first year after testator s death

- No.interest is payable on the arrears of an annuity within the first year from the death of the testator, although a period earlier than the expiration of that year may have been fixed by the will for making the first payment of the annuity.