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[Cites 0, Cited by 1] [Section 307] [Entire Act]

Union of India - Subsection

Section 307(3) in The Indian Succession Act, 1925

(3)Before any probate or letters of administration is or are granted in such a case, there shall be endorsed thereon or annexed thereto a copy of sub-section (1) and clauses (i) and (iii) of sub-section (2) or of sub-section (1) and clauses (ii) and (iii) of sub-section (2), as the case may be.