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Citedby 3 docs
The Indian Succession Act, 1925
Charu Chandra Pramanik vs Nahush Chandra Kundu And Ors. on 2 June, 1922
Commissioner Of Wealth-Tax vs S.M. Bhandari on 27 January, 1987
Sayavva W/O Sidramappa Dadale @ ... vs Mallikarjun Channabasappa ... on 17 August, 2012

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Central Government Act
Section 316 in The Indian Succession Act, 1925
316. As to deceased' s funeral.- It is the duty of an executor to provide funds for the performance of the necessary funeral ceremonies of the deceased in a manner suitable to his condition, if he has left property sufficient for the purpose.