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Report No. 19

2. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "assets" means all the property, movable and immovable, of a deceased person, which is chargeable with and applicable to the payment of his debts and legacies, or available for distribution among his heirs and next-of-kin;

[Section 2(1)]

(b) "letters of administration" includes any letters of administration whether general or with a copy of the Will annexed or limited in time or otherwise;

[Section 2(5)]

(c) "next-of-kin" includes a widower or widow of a deceased person, or any other person who by law would be entitled to letters of administration in preference to a creditor or legatee of the deceased; and

[Section 2(6)]

(d) "prescribed" means prescribed by rules under this Act.

[Section 2(8)]







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