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[Cites 0, Cited by 6] [Entire Act]

State of Maharashtra - Section

Section 8 in Administration of Estates

8. Refusal of a recognition no judgement against claim of applicant.

- The refusal of a certificate by the Judge shall not finally determine the rights of the person whose application is refused, but it shall still be competent to him to institute a suit for the purpose of establishing his claim.