(2)Succession to the movable property of a person deceased is regulated by the law of the country in which such person had his domicile at the time of his death.Illustrations(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.(ii)A, an Englishman, having his domicile in France, dies in India and leaves property both movable and immovable, in India. The succession to the movable property is regulated by the rules which govern, in France, the succession to the movable property of an Englishman dying domiciles in France, and the succession to the immovable property is regulated by law of India.
