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

British India - Subsection

Section 2(4) in Colonial Probates Act, 1892

(4)For the purposes of this section, a duplicate of any probate or letters of administration sealed with the seal of the court granting the same, or a copy thereof certified as correct by or under the authority of the court granting the same, shall have the same effect as the original.