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[Section 303(2)] [Section 303] [Complete Act]
Central Government Act
Section 303(2)(ii) in The Indian Succession Act, 1925
(ii) A, having been appointed agent by the deceased in his lifetime to collect his debts and sell his goods, continues to do so after he has become aware of his death. He is an executor of his own wrong in respect of acts done after he has become aware of the death of the deceased.