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Union of India - Section
Section 36 in The Administrators-General Act, 1963
36. Administrator-General not bound to take out administration on account of assets for which he has granted certificate.
- The Administrator-General shall not be bound to take out letters of administration of the estate of any deceased person on account of the assets in respect of which he grants any certificate under section 29 or section 30, but he may do so if he revokes such certificate under section 33, or ascertains that the value of the estate exceeded [ten lakhs] [Substituted for the words amendment "two lakhs" Act No. 33 of 2012] rupees.| Maharashtra:-In its application to the State of Maharashtra, in section 36 of the principal Act, for the words two lakhs", the words "ten lakhs" shall be substituted.-Maharashtra Act 12 of 2002, Section 4 (w.e.f. 15-3-2002) |