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SC: Unless Execution of Will Proved as Per Evidence Act, Its Mere Registration Will Not Make it Valid - (06 Jan 2025)

PROPERTY

Supreme Court has restated that unless execution of will is not proved as per the requirements of Section 63 of the Indian Succession Act, 1925 and Section 68 of the Evidence Act, 1872, mere registration of such will would not make it valid.

Tags : SUPREME COURT   EXECUTION OF WILL   REGISTRATION  

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