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State of Uttar Pradesh - Section

Section 473 in The General Rules (Civil), 1957

473. Certificate that no other grant has been made.

- Within fourteen days of the filing of an application for probate or letters of administration the court shall certify whether any intimation has been received by it from any High Court or District Court of any grant of probate or of letters of administration of the property and credits of the deceased having effect throughout the territory of India.Such certificate shall be made on the order-sheet and shall be in Form No. 152.