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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1)(a) in The Administrators-General Act, 1963

(a)any person has died leaving within any State assets exceeding rupees [ten lakhs] [Substituted for the words amendment "two lakhs" Act No. 33 of 2012] in value, and