Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 324] [Entire Act] Union of India - Subsection Section 324(1) in The Indian Succession Act, 1925 (1)If the domicile of the deceased was not in India, the application of his movable property to the payment of his debts is to be regulated by the law of India.
