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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2)(ii) in The Indian Succession Act, 1925

(ii)A, an Englishman, having his domicile in France, dies in India and leaves property both movable and immovable, in India. The succession to the movable property is regulated by the rules which govern, in France, the succession to the movable property of an Englishman dying domiciles in France, and the succession to the immovable property is regulated by law of India.