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 311] [Entire Act] Union of India - Subsection Section 311(vi) in The Indian Succession Act, 1925 (vi)The Will appoints A, B, C and D to be executors, and directs that two of them shall be a quorum. No act can be done by a single executor.
