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State of Madhya Pradesh - Section

Section 8A in High Court Rules and Orders In M.P.

8A. 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 191 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.