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Union of India - Act

The Indian Succession (Amendment) Act, 2002

UNION OF INDIA
India

The Indian Succession (Amendment) Act, 2002

Act 26 of 2002

  • Published on 1 January 2002
  • Commenced on 1 January 2002
  • [This is the version of this document from 1 January 2002.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Indian Succession (Amendment) Act, 2002An Act further to amend the Indian Succession Act, 1925.BE it enacted by Parliament in the Fifty- third Year of the Republic of India as follows:-

1. Short title.-

This Act may be called the Indian Succession (Amendment) Act, 2002 .

2. Amendment of section 32.-

In section 32 of the Indian Succession Act, 1925 (39 of 1925 ) (hereinafter referred to as the principal Act), the Explanation shall be omitted.

3. Amendment of section 213.-

In section 213 of the principal Act, in sub- section (2), after the word" Muhammadans", the words" or Indian Christians" shall be inserted. SUBHASH C. JAIN, Secy. to the Govt. of India.