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 20] [Entire Act] Union of India - Section Section 256 in The Indian Succession Act, 1925 256. Administration with exception.— Whenever the nature of the case requires that an exception be made, letters of administration shall be granted subject to such exception.
