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[Cites 0, Cited by 0] [Section 4A(2)] [Section 4A] [Entire Act]

Union of India - Subsection

Section 4A(2)(b) in The Code of Civil Procedure, 1908

(b)shall ascertain that the person proposed to be appointed to represent the estate of the deceased person is willing to be so appointed and has no interest adverse to that of the deceased person.]