Section 3(1)(a) in The Hindu Minority And Guardianship Act, 1956

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Union of India - Subsection

Section 3(1)(a) in The Hindu Minority And Guardianship Act, 1956

(a)to any person who is a Hindu by religion in any of its forms or developments, including a Virashaiva, a Lingayat or a follower of the Brahmo, Prarthana or Arya Samaj,

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Union of India - Subsection

Section 3(1)(a) in The Hindu Minority And Guardianship Act, 1956