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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(3) in The Succession Certificate Act, 1977

(3)[ Application for such a certificate may be made in respect of any debt or debts due to the deceased creditor or in respect of portion thereof.] [Clause (3) to section 6 inserted by Act X of 1989.]