Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 30 in Hindu Succession (Maharashtra Amendment) Act, 1994

30. of AND WHEREAS it is considered necessary further to amend the Hindu Succession Act, 1956, in its application to the State of Maharashtra, for the purposes aforesaid; It is hereby enacted in the Forty-fifth Yeai of the Republic of India as follows