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Union of India - Section

Section 280 in The Indian Succession Act, 1925

280. Petition for probate, etc., to be signed and verified.—

The petition for probate or letters of administration shall in all cases be subscribed by the petitioner and his pleader, if any, and shall be verified by the petitioner in the following manner, namely:—“I (A.B.), the petitioner in the above petition, declare that what is stated therein is true to the best of my information and belief.”