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[Cites 0, Cited by 0] [Section 294] [Entire Act]

Union of India - Subsection

Section 294(1) in The Indian Succession Act, 1925

(1)Every District Judge, or District Delegate, shall file and preserve all original Wills, of which probate or letters of administration with the Will annexed may be granted by him, among the records of his Court, until some public registry for Wills is established.