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

[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

Union of India - Subsection

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

(e)If the soldier, airman or mariner has written instructions for the preparation of his Will, but has died before it could be prepared and executed such instructions shall be considered to constitute his Will.

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Union of India - Subsection

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