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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(ii) in The Karnataka Anatomy Act, 1957

(ii)by marriage with any of the relatives aforesaid. The expressions “lineal consanguinity” and “collateral consanguinity” shall have the meaning assigned to them in the Indian Succession Act, 1925, (Central Act XXXIX of 1925) and degrees of relationship shall be computed in the manner laid down in that Act;