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Union of India - Section

Section 391 in The Indian Succession Act, 1925

391. Saving.—Nothing in Part VIII, Part IX or Part X shall—

(i)validate any testamentary disposition which would otherwise have been invalid;
(ii)invalidate any such disposition which would otherwise have been valid;
(iii)deprive any person of any right of maintenance to which he would otherwise have been entitled; or
(iv)affect the Administrator General’s Act, 1913 1(3 of 1913).