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[Cites 0, Cited by 43] [Section 373] [Entire Act]

Union of India - Subsection

Section 373(3) in The Indian Succession Act, 1925

(3)If the Judge cannot decide the right to the certificate without determining questions of law or fact which seem to be too intricate and difficult for determination in a summary proceeding, he may nevertheless grant a certificate to the applicant if he appears to be the person having prima facie the best title thereto.