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

State of Jammu-Kashmir - Section

Section 102 in The Probate and Administration Act, 1977

102. Expenses to be paid next after such expenses.

- The expense of obtaining probate or letters of administration, including the costs incurred for or in respect of any judicial proceedings that may be necessary for administering the estate, are to be paid next after the funeral expenses and death-bed charges.