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 1] [Entire Act] Union of India - Section Section 313 in The Indian Succession Act, 1925 313. Powers of administrator of effects unadministered.— The administrator of effects unadministered has, with respect to such effects, the same powers as the original executor or administrator.
