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State of Sikkim - Section

Section 14 in Sikkim Succession Act, 2008

14. Execution of Will.

- A Will shall executed according to the following rules: -
(a)The testator shall sign or shall affix his mark to the Will or it shall be signed by me other person in his presence by his direction
(b)The signature or the mark of the testator or the signature of the person signing for him shall be so placed that it shall appear that it was intended to give effect to the Will.
(c)The Will shall be attested by two or more witnesses