Section 391 — Saving.

Nothing in Part VIII, Part IX or Part X shall-- (i) validate any testamentary disposition which would otherwise have been invalid; (ii) invalidate any such disposition which would otherwise have been valid; (iii) deprive any person of any right of maintenance to which he would otherwise have been entitled; or (iv) affect the Administrator Generals Act, 1913 (3 of 1913).

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