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[Cites 0, Cited by 0] [Section 307] [Entire Act]

Union of India - Subsection

Section 307(4) in The Indian Succession Act, 1925

(4)A probate or letters of administration shall not be rendered invalid by reason of the endorsement or annexure required by sub-section (3) not having been made thereon or attached thereto, nor shall the absence of such an endorsement or annexure authorise an executor or administrator to act otherwise than in accordance with the provisions of this section.