Section 9(1)(c) in The Administrators-General Act, 1963

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Union of India - Subsection

Section 9(1)(c) in The Administrators-General Act, 1963

(c)(in cases where the obtaining of such probate or letters of administration is not obligatory under the provisions of the Indian Succession Act, 1925 (39 of 1925) no person has taken other proceedings for the protection of the estate, the Administrator-General of the State in which such assets are, may, subject to any rules made by the State Government, within a reasonable time after he has had notice of the death of such person, and of his having left such assets, take such proceedings as may be necessary to obtain from the High Court letters of administration of the estate of such person.

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Union of India - Subsection

Section 9(1)(c) in The Administrators-General Act, 1963