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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Sikkim - Subsection

Section 6(8) in Sikkim Succession Act, 2008

(8)An abandoned or divorced woman having the liability to take care of the children and has no 'Source of income, shall have the right to a share in equal proportion along with other heirs to the property of the husband:Provided that where woman has deserted her husband with or without children and has remarried shall forfeit her right to her share in the husband's property However, the children shall be eligible to their share of property as per the law