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Ker HC: Not Necessary to Obtain Probate for Wills by Christians & Muhammadans after Amendment to ISA - (08 Jan 2025)

CIVIL

Kerala High Court has restated that considering the amendment made to Section 213(2) of the Indian Succession Act, 1925, it is not necessary to obtain probate for Wills executed by Indian Christians & Muhammadans.

Tags : KERALA HIGH COURT   PROBATE   CHRISTIANS   MUHAMMADANS  

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