Section 213(2)(i) in The Indian Succession Act, 1925

[Cites 0, Cited by 9] [Section 213(2)] [Section 213] [Entire Act]

Union of India - Subsection

Section 213(2)(i) in The Indian Succession Act, 1925

(i)in the case of Wills made by any Hindu, Buddhist, Sikh or Jaina where such Wills are of the classes specified in clauses (a) and (b) of section 57; and

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Union of India - Subsection

Section 213(2)(i) in The Indian Succession Act, 1925