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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(10) in High Court Rules and Orders In M.P.

(10)That no (i) application has been made to any District Court or to any other High Court for probate of any will of the said District or for letters of administration with or without the will annexed to his property and credits.