Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 73] [Section 3] [Entire Act] Union of India - Subsection Section 3(2) in The Hindu Succession Act, 1956 (2)In this Act, unless the context otherwise requires, words importing the masculine gender shall not be taken to include females.
