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[Cites 0, Cited by 16] [Section 384] [Entire Act]

Union of India - Subsection

Section 384(3) in The Indian Succession Act, 1925

(3)Subject to the provisions of sub-section (1) and to the provisions as to reference to and revision by the High Court and as to review of judgment of the Code of Civil Procedure, 1908 (5 of 1908), as applied by section 141 of that Code, an order of a District Judge under this Part shall be final.