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[Cites 0, Cited by 3] [Entire Act]

State of Jammu-Kashmir - Section

Section 149 in The Probate and Administration Act, 1977

149. Saving clause.

- Nothing herein contained shall-
(a)validate any testamentary disposition which would otherwise have been invalid ;
(b)invalidate any such disposition which would otherwise have been invalid ;
(c)deprive any person of any right of maintenance to Which he would otherwise have been entitled.