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[Cites 0, Cited by 2] [Section 90] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 90(1) in The Probate and Administration Act, 1977

(1)An executor or administrator has, subject to the provisions of this section, power to dispose, as he thinks fit, of all or any of the property for the time being vested in him under section 4.