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[Cites 0, Cited by 1] [Section 373(1)] [Section 373] [Entire Act]

Union of India - Subsection

Section 373(1)(b) in The Indian Succession Act, 1925

(b)to be posted on some conspicuous part of the court-house and published in such other manner, if any, as the Judge, subject to any rules made by the High Court in this behalf, thinks fit, and upon the day fixed, or as soon thereafter as may be practicable, shall proceed to decide in a summary manner the right to the certificate.