Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(2)(a) in The Indian Succession Act, 1925

(a)The Will may be written wholly by the testator, with his own hand. In such case it need not be signed or attested.