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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2)(i) in The Indian Succession Act, 1925

(i)A, having his domicile in India, dies in France, leaving movable property in France, movable property in England and property, both movable and immovable, in India. The succession to the whole is regulated by the law of India.