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 25] [Section 63] [Entire Act] Union of India - Subsection Section 63(a) in The Indian Succession Act, 1925 (a)The testator shall sign or shall affix his mark to the Will, or it shall be signed by some other person in his presence and by his direction.
