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Report No. 110 35.21. Recommendation to revise section 223.- Accordingly, we recommend the following re-draft of section 223 "223. Probate cannot be granted- (a) to any person who is a minor or is of unsound mind, or (b) to any company unless it satisfies the conditions prescribed by rules to be made by the State Government in this behalf, or (c) to any corporation other than a company, if it is not legally competent to accept probate." 35.22. Section 224-several executors.- According to section 224, when several executors are appointed, probate may be granted to them simultaneously or at different times. The section needs no change.    |
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