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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Andhra Pradesh - Subsection

Section 140(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(2)No probate of any such will or letters of administration with such will annexed shall be granted by any court unless it issatisfied that a copy of such will has been forwarded to the authority as provided by sub-section (1).