Section 11(2)(c) in THE ADMINISTRATOR GENERAL’S ACT, 1913

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2)(c) in THE ADMINISTRATOR GENERAL’S ACT, 1913

(c)to retain out of the assets of the estate any fees chargeable under rules made under this Act, and to reimburse himself for all payments made by him in respect of such assets which a private administrator might lawfully have made.

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Union of India - Subsection

Section 11(2)(c) in THE ADMINISTRATOR GENERAL’S ACT, 1913