Section 51(1)(a) in The Indian Succession Act, 1925

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Union of India - Subsection

Section 51(1)(a) in The Indian Succession Act, 1925

(a)where such Parsi dies leaving a widow or widower and children, among the widow or widower, and children so that the widow or widower and each child receive equal shares;

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Union of India - Subsection

Section 51(1)(a) in The Indian Succession Act, 1925