Section 9(1)(b) in The Administrators-General Act, 1963

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Union of India - Subsection

Section 9(1)(b) in The Administrators-General Act, 1963

(b)(whether the obtaining of probate of his will or letters of administration to his estate is or is not obligatory), no person to whom any court would have jurisdiction to commit administration of such assets has, within one month after his death, applied in such State for such probate, or letters of administration, and

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Union of India - Subsection

Section 9(1)(b) in The Administrators-General Act, 1963