Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] UT Ladakh - Section Section 13 in The Probate and Administration Act, 1977 13. To whom administration may not be granted. - Letters of administration cannot be granted to any person who is a minor or is of unsound mind.
