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Citedby 5 docs
The Indian Succession Act, 1925
Bindeshwari Pandey vs Kari Devi And Ors. on 8 July, 1975
Chiranjilal Shrilal Goenka ... vs Jasjit Singh And Ors on 18 March, 1993
Gender Issue, Criminal Justice And Women
Ram Shankar vs Balakdas on 29 August, 1991

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[Complete Act]
Central Government Act
Section 294 in The Indian Succession Act, 1925
294. Filing of original wills of which probate or administration with will annexed granted.-
(1) Every District Judge, or District Delegate, shall file and preserve all original wills, of which probate or letters of administration with the will annexed may be granted by him, among the records of his Court, until some public registry for wills is established.
(2) The State Government shall make regulations for the preservation and inspection of the wills so filed.