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[Cites 0, Cited by 0] [Section 112] [Entire Act]

UT Ladakh - Subsection

Section 112(a) in The Probate and Administration Act, 1977

(a)A by his will bequeaths to B his government paper, which is in deposit with the Bank of Bengal. The Bank has no authority to deliver the securities, nor B a right to take possession of them, without the assent of the executor.