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[Cites 0, Cited by 0] [Section 33A(5)] [Section 33A] [Entire Act]

Union of India - Subsection

Section 33A(5)(a) in The Indian Succession Act, 1925

(a)to the property of—
(i)any Indian Christian,
(ii)any child or grandchild of any male person who is or was at the time of his death an Indian Christian, or
(iii)any person professing the Hindu, Buddhist, Sikh or Jaina religion the succession to whose property is, under section 24 of the Special Marriage Act, 1872 (3 of 1872) regulated by the provisions of this Act;