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] [Entire Act] State of Tamilnadu - Section Section 5 in Malabar Wills Act, 1898 5. Will obtained by fraud, coercion or importunity. - A will or any part of a will, the making Of which has been caused by fraud or coercion, or by such importunity as takes away the free agency of the testator, is void.
