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 36] [Entire Act] Union of India - Section Section 62 in The Indian Succession Act, 1925 62. Will may be revoked or altered.— A Will is liable to be revoked or altered by the maker of it at any time when he is competent to dispose of his property by Will.
