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State of Uttar Pradesh - Section

Section 479 in The General Rules (Civil), 1957

479. Unsigned or unattested will.

- In cases in which it is not necessary that a will should be signed by the testator or attested by witnesses to constitute a valid testamentary disposition of the testator's property, the testator's intention that it should operate as his testamentary disposition must be clearly proved by affidavit.