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 76] [Entire Act] Union of India - Section Section 6 in The Indian Succession Act, 1925 6. One domicile only affects succession to movables.— A person can have only one domicile for the purpose of the succession to his movable property.
