SC: Can’t Presume Validity of Will Merely Because it is Registered - (09 Oct 2023)
FAMILY
Supreme Court has held that mere registration of the Will would not be sufficient to prove its validity, as its lawful execution necessarily had to be proved in accordance with Section 68 of the Indian Evidence Act, 1872 and Section 63 of the Indian Succession Act, 1925.
Tags : SUPREME COURT WILL REGISTERED LAWFUL EXECUTION
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