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[Cites 0, Cited by 6] [Entire Act]

State of Jammu-Kashmir - Section

Section 17 in The Probate and Administration Act, 1977

17. Form and effect of renunciation of executor ship.

- The renunciation may be made orally in the presence of the judge or by a writing signed by the person renouncing, and when made shall preclude him from ever thereafter applying for probate of the will appointing him executor.