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[Cites 0, Cited by 22] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(d) in The Arbitration Act, 1940

(d)"legal representative" means a person who in law represents the estate of a deceased person, and includes any person who intermeddles with the estate of the deceased, and, where a party acts in a representative character, the person on whom the estate devolves on the death of the party so acting;