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[Cites 0, Cited by 0] [Section 365(7)] [Section 365] [Entire Act]

State of Chattisgarh - Subsection

Section 365(7)(ii) in The High Court of Chhattisgarh Rules, 2007

(ii)Where an application for a grant of representation such as probate, letters of administration or succession certificate is applied for within six months of the death of the deceased, the executor of the deceased shall annex to the affidavit of valuation to be filed in Court under Section 19-1 of the Court Fees Act, 1870, an account of all the property in respect of which estate duty is payable upon the death of the deceased.