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 0] [Section 308] [Entire Act] Union of India - Subsection Section 308(a) in The Indian Succession Act, 1925 (a)on such acts as may be necessary for the proper care or management of any property belonging to any estate administered by him; and
