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[Cites 0, Cited by 7] [Entire Act]

Union of India - Section

Section 293 in The Indian Succession Act, 1925

293. Time for grant of probate and administration.—

No probate of a Will shall be granted until after the expiration of seven clear days, and no letters of administration shall be granted until after the expiration of fourteen clear days from the day of the testator or intestate’s death.