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[Cites 0, Cited by 0] [Section 381] [Entire Act]

State of Chattisgarh - Subsection

Section 381(16) in High Court of Chhattisgarh Rules, 2005

(16)Renunciation. - No person who renounces probate of a Will or letter of administration of the property of a deceased person in one character shall without a leave of the Court, take out representation to the same deceased in another character.