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 5] [Entire Act] British India - Section Section 5 in Hindu Wills Act, 1870 5. Saving of rights of Administrator General Nothing contained in this Act shall affect the rights, duties and privileges of the Administrators General of Bengal Madras and Bombay, respectively
