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[Cites 0, Cited by 19] [Entire Act]

Union of India - Section

Section 305 in The Indian Succession Act, 1925

305. In respect of causes of action surviving deceased and debts due at death.—

An executor or administrator has the same power to sue in respect of all causes of action that survive the deceased, and may exercise the same power for the recovery of debts as the deceased had when living.