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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(3) in The Administrators-General Act, 1963

(3)No certificate shall be granted under this section,-
(i)where probate of the deceased's will or letters of administration of his estate has or have been granted; or
(ii)in respect of any sum of money deposited in a Government Savings Bank or in any provident fund to which the provisions of the Provident Funds Act, 1925 (19 of 1925), apply.
Maharashtra:-In its application to the State of Maharashtra, in section 29 of the principal Act, in sub-section (1), for the words "two lakhs" at both the places where they occur, the words "ten lakhs" shall be substituted.Maharashtra Act 12 of 2002, Section 4 (w.e.f. 15-3-2002)