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Union of India - Section

Section 14 in The Indian Succession Act, 1925

14. Minor’s domicile.—

The domicile of a minor follows the domicile of the parent from whom he derived his domicile of origin.
(Exception)—The domicile of a minor does not change with that of his parent, if the minor is married, or holds any office or employment in the service of Government, or has set up, with the consent of the parent, in any distinct business.