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[Cites 0, Cited by 9] [Section 373] [Entire Act]

Union of India - Subsection

Section 373(4) in The Indian Succession Act, 1925

(4)When there are more applicants than one for a certificate, and it appears to the Judge that more than one of such applicants are interested in the estate of the deceased, the Judge may, in deciding to whom the certificate is to be granted, have regard to the extent of interest and the fitness in other respects of the applicants.