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[Cites 0, Cited by 22] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(c) in The Indian Succession Act, 1925

(c)“executor” means a person to whom the execution of the last Will of a deceased person is, by the testator’s appointment, confided;
(cc)“India” means the territory of India excluding the State of Jammu and Kashmir;