Section 6(3)(b) in The Hindu Succession Act, 1956

[Cites 0, Cited by 2] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(b) in The Hindu Succession Act, 1956

(b)the share of the pre-deceased son or a pre-deceased daughter, as they would have got had they been alive at the time of partition, shall be allotted to the surviving child of such pre-deceased son or of such pre-deceased daughter; and

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Union of India - Subsection

Section 6(3)(b) in The Hindu Succession Act, 1956