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[Cites 0, Cited by 8] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2) in The Hindu Adoptions And Maintenance Act, 1956

(2)Where a dependant has not obtained, by testamentary or intestate-succession, any share in the estate of a Hindu dying after the commencement of this Act, the dependant shall be entitled, subject to the provisions of this Act, to maintenance from those who take the estate.