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 51(1)] [Section 51] [Entire Act] Union of India - Subsection Section 51(1)(b) in The Indian Succession Act, 1925 (b)where such Parsi dies leaving children, but no widow or widower, among the children in equal shares.