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Union of India - Section

Section 380 in The Indian Succession Act, 1925

380. Local extent of certificate.—

A certificate under this Part shall have effect throughout India ***.This section shall apply in India after the separation of Burma and Aden from India to certificates granted in Burma and Aden before the date of the separation, or after that date in proceedings which were pending at that date.It shall also apply in India *** after the separation of Pakistan from India to certificates granted before the date of the separation, or after that date in proceedings pending at that date in any of the territories which on that date constituted Pakistan.