Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Sikkim - Subsection Section 3(e) in Sikkim Succession Act, 2008 (e)"intestate" means a person is deemed to die intestate in respect of property of he has not made testamentary; disposition capable of taking effect;
