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State of Sikkim - Section

Section 7 in Sikkim Succession Act, 2008

7. Right of child in womb.

- Notwithstanding anything contained in sub-section (1) of Section 6, a child who was in the womb at the time of the death of an intestate and who is subsequently born alive shall have the same right to succeed to the intestate as if he or she had been born before the death of the intestate.