63. Execution of unprivileged wills.—
Every testator, not being a soldier employed in an expedition
or engaged in actual warfare, 1[or an airman so employed or engaged,] or a mariner at sea, shall execute
his will according to the following rules:—
(a) The testator shall sign or shall affix his mark to the will, or it shall be signed by some other
person in his presence and by his direction.
(b) The signature or mark of the testator, or the signature of the person signing for him,
shall be so placed that it shall appear that it was intended thereby to give effect to the writing
as a will.
(c) The will shall be attested by two or more witnesses, each of whom has seen the testator
sign or affix his mark to the will or has seen some other person sign the will, in the presence an d
by the direction of the testator, or has received from the testator a personal acknowledgment of
his signature or mark, or of the signature of such other person; and each of the witnesses shall
sign the will in the presence of the testator, but it shall not be necessary that more than one
witness be present at the same time, and no particular form of attestation shall be necessary.
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