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 13] [Section 2] [Entire Act] Union of India - Subsection Section 2(a) in The Indian Succession Act, 1925 (a)“administrator” means a person appointed by competent authority to administer the estate of a deceased person when there is no executor;
