Section 54(3)(a) in THE ADMINISTRATOR GENERAL’S ACT, 1913

[Cites 0, Cited by 0] [Section 54(3)] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(3)(a) in THE ADMINISTRATOR GENERAL’S ACT, 1913

(a)the payment of the expenses of the funeral of the deceased and of obtaining probate of his will or letters of administration of his estate or a certificate under this Act,

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Union of India - Subsection

Section 54(3)(a) in THE ADMINISTRATOR GENERAL’S ACT, 1913