Probate cannot be granted to any person who is a minor or is of unsound mind 1 [nor to any association of individuals unless it is a company which satisfies the conditions prescribed by rules to be made 2 [, by notification in the Official Gazette] by the 3 [State Government in this behalf.]Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.