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Union of India - Section

Section 7 in The Indian Succession Act, 1925

7. Domicile of origin of person of legitimate birth.—

The domicile of origin of every person of legitimate birth is in the country in which at the time of his birth his father was domiciled; or, if he is a posthumous child, in the country in which his father was domiciled at the time of the father’s death.IllustrationAt the time of the birth of A, his father was domiciled in England. A’s domicile of origin is in England, whatever may be the country in which he was born.