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] [Section 92] [Entire Act] UT Ladakh - Subsection Section 92(f) in The Probate and Administration Act, 1977 (f)the will appoints A, B, C, and D, to be executors, and directs that two of them shall be quorum. No act can be done by a single executor.
