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 5] [Entire Act] State of Jammu-Kashmir - Section Section 15 in The Probate and Administration Act, 1977 15. Acts not validated by administration. - Letters of administration do not render valid any intermediate acts of the administrator tending to the diminution of damage of the intestates estate.
