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[Cites 0, Cited by 0] [Section 90] [Entire Act]

UT Ladakh - Subsection

Section 90(6) in The Probate and Administration Act, 1977

(6)A probate or letters of administration shall not be rendered invalid by reason of the endorsement or annexure required by the last foregoing sub-section not having been made thereon or attached thereto, of shall the absence of such an endorsement or annexure authorise an executor or administrator to act otherwise than in accordance with the provisions of this section.