Section 54(3)(d) in THE ADMINISTRATOR GENERAL’S ACT, 1913

[Cites 0, Cited by 0] [Section 54(3)] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(3)(d) in THE ADMINISTRATOR GENERAL’S ACT, 1913

(d)such acts as may be necessary for the proper care and management of the assets left by the deceased, and nothing in section [Ibid, for “279, section 280 or section 281 of the Indian Succession Act, 1865”.][230, section 321 or section 322 of the Succession Act, 1925 (XXXIX of 1925)], or in any other law for the time being in force with respect to rights of priority of creditors of deceased persons shall be held to affect the validity of any payment so caused to be made.

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Union of India - Subsection

Section 54(3)(d) in THE ADMINISTRATOR GENERAL’S ACT, 1913