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State of Uttar Pradesh - Section

Section 485 in The General Rules (Civil), 1957

485. Citation on application by creditor.

- Where letters of administration are applied for by a creditor a special citation shall be issued to the widow, if any, and to the next-of-kin, provided they shall be resident within the jurisdiction or have any known agent or agents resident within the jurisdiction, and to the Administrator-General, and a general citation shall be issued to all persons claiming to have any interest in the estate of the deceased.