Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] Union of India - Section Section 315 in The Indian Succession Act, 1925 315. Powers of married executrix or administratrix.— When a grant of probate or letters of administration has been made to a married woman, she has all the powers of an ordinary executor or administrator.
