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[Cites 0, Cited by 1] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(iv) in The Indian Succession Act, 1925

(iv)A, whose domicile is in England, goes to reside in India for the purpose of winding up the affairs of a partnership which has been dissolved, and with the intention of returning to England as soon as that purpose is accomplished. He does not by such residence acquire a domicile in India, however, long the residence may last.