Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 263] [Entire Act] Union of India - Subsection Section 263(iv) in The Indian Succession Act, 1925 (iv)A obtained letters of administration to the estate of B, as his widow, but it has since transpired that she was never married to him.
