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[Cites 0, Cited by 2] [Entire Act]

State of Jammu-Kashmir - Section

Section 129 in Transfer of Property Act, 1977

129. [ Saving. [Section 129 substituted by Act V of Samvat 2003.]

- Nothing in this Chapter relates to gifts of moveable property made in contemplation of death, or shall be deemed to affect, save as provided by section 123, any rule of Hindu or Buddhist law, or to effect any rule of Mohammedan Law.]