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State of Jammu-Kashmir - Section

Section 20 in The Succession Certificate Act, 1977

20. Effect on certificate of previous certificate, probate or letters of administration.

- Save as provided by this Act, a certificate granted thereunder in respect of any of the effects of a deceased person shall be invalid if there has been a previous grant of such a certificate or of probate or letters of administration in respect of the estate of the deceased person and if such previous grant is in force.