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[Cites 0, Cited by 0] [Section 197] [Entire Act]

Union of India - Subsection

Section 197(2) in The Indian Succession Act, 1925

(2)Payment of debts, etc., to curators.—All persons who have paid debts or rents to a curator authorised by a Court to receive them shall be indemnified, and the curator shall be responsible for the payment thereof to the person who has obtained the certificate, probate or letters of administration, as the case may be.