Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Sikkim - Subsection Section 14(a) in Sikkim Succession Act, 2008 (a)The testator shall sign or shall affix his mark to the Will or it shall be signed by me other person in his presence by his direction
