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State of Jammu-Kashmir - Section

Section 18 in The Probate and Administration Act, 1977

18. Procedure where executor renounces or fails to accept within time limited.

- If the executor renounce, or fail to accept, the executorship within the time limited for the acceptance or refusal thereof, the will may be proved and letters of administration with a copy of the will annexed may be granted to the person who would be entitled to administration in case of intestacy.