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  • Deeds & Drafts / Clause-of-WILL-APPOINTING-AN-EXECUTOR

Deeds & Drafts

                              Clause of WILL APPOINTING AN EXECUTOR

 

Clause in the will proving appointment of executors and trustees I appoint Sri ________________ of address, etc. and

Sri. ______________________________ of (Address, etc.) ____________________

 

to be the Executors and Trustees of this will and I declare that the expression ‘my Trustees’ whenever hereinafter used shall mean the trustees or trustee for the time being whether original or substituted or added.


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