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 4] [Section 3] [Entire Act] Union of India - Subsection Section 3(2) in The Indian Succession Act, 1925 (2)The State Government may, by a like notification, revoke any such order, but not so that the revocation shall have retrospective effect.
