Section 66(2)(c) in The Indian Succession Act, 1925

[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(2)(c) in The Indian Succession Act, 1925

(c)If the instrument purporting to be a Will is written wholly or in part by another person and is not signed by the testator, it shall be deemed to be his Will, if it is shown that it was written by the testator’s directions or that he recognised it as his Will.

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Union of India - Subsection

Section 66(2)(c) in The Indian Succession Act, 1925