Section 14 in THE ADMINISTRATOR GENERAL’S ACT, 1913
14. Administrator General not precluded from applying for letters within one month after death.–
Nothing in this Act shall be deemed to preclude the Administrator General from applying to the Court for letters of administration in any case within the period of one month from the death of the deceased.(b)Estates of Persons subject to the Army Act [Inserted by the Repealing and Amending Act, 1927 (X of 1927), s. 2 and Schedule I.][or the Air Force Act]
