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State of Maharashtra - Section

Section 6 in The Hindu Widows' Marriage Act

6. Saving of rights of widow in other property.

- Except as is specified in section 5, no widow shall on account of remarriage be deprived of any such property or lose any of her rights as may otherwise be vested in her; and every widow who remarries shall have the same rights as regards inheritance in the property of her second husband as she would have had, if that were her first marriage.