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The Indian Succession Act, 1925 Schedule IV [See Section 274(2)] Form of Certificate I, A. B., Registrar (or as the case may be) of the High Court of Judicature at(or as the case may be) hereby certify that on the day of, the HighCourt of Judicatureat (or as the case may be) granted probate of the will (or letters of administration ofthe estate) of C.D., late of , decreased, to E.F. of and G.H. of, andthat such probate (or letters) has (or have) effect over all the property of the deceased throughout 1[India] 2***. 1. Subs. by Act 3 of 1951, s. 3 and the Schedule, for "the States". 2. The words "of India" omitted by the A.O. 1950. Schedule V [See Section 284(4)] Form of Caveat Let nothing be done in the matter of, the estate of A. B., late of , deceased, whodied on the day of at , without notice to C.D.of    |
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