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[Cites 0, Cited by 0] [Section 60] [Entire Act]

UT Ladakh - Subsection

Section 60(1) in The Probate and Administration Act, 1977

(1)Where probate or letters of administration has or have been granted by the District judge with the effect referred to in the proviso to section 59, the district Judge shall send a certificate thereof to the High Court.