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] [Section 113] [Entire Act] State of Jammu-Kashmir - Subsection Section 113(e) in The Probate and Administration Act, 1977 (e)A person to whom a specific article has been bequeathed takes possession of it and retains it without any objection on the part of the executor.His assent may be presumed.
