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[Section 73] [Complete Act]
Central Government Act
Section 73(1) in The Indian Succession Act, 1925
(1) No unprivileged will or codicil, nor any part thereof, which has been revoked in any manner, shall be revived otherwise
than by the re- execution thereof, or by a codicil executed in manner hereinbefore required, and showing an intention to revive the same.