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[Cites 0, Cited by 15] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(b) in The Indian Succession Act, 1925

(b)save as provided by section 33A, if he has left no lineal descendant, but has left persons who are of kindred to him, one-half of his property shall belong to his widow, and the other half shall go to those who are kindred to him, in the order and according to the rules hereinafter contained;