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 12] [Section 373] [Entire Act] Union of India - Subsection Section 373(2) in The Indian Succession Act, 1925 (2)When the Judge decides the right thereto to belong to the applicant, the Judge shall make an order for the grant of the certificate to him.
