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[Section 215] [Complete Act]
Central Government Act
Section 215(1) in The Indian Succession Act, 1925
(1) A grant of probate or letters of administration in respect of an estate shall be deemed to supersede any certificate previously granted under Part X or under the Succession Certificate Act, 18891[ (7 of 1889 ), or Bombay Regulation No. VIII of 1827 , in respect of any debts or securities included in the estate.