Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 22] [Entire Act] Union of India - Subsection Section 22(3) in The Hindu Adoptions And Maintenance Act, 1956 (3)The liability of each of the persons who takes the estate shall be in proportion to the value of the share or part of the estate taken by him or her.
