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[Cites 0, Cited by 0] [Section 192] [Entire Act]

Union of India - Subsection

Section 192(2) in The Indian Succession Act, 1925

(2)Any agent, relative or near friend, or the Court of Wards in cases within their cognizance, may, in the event of any minor, or any disqualified or absent person being entitled by succession to such property as aforesaid, make the like application for relief.