Section 6(3)(c) in The Hindu Succession Act, 1956

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(c) in The Hindu Succession Act, 1956

(c)the share of the pre-deceased child of a pre-deceased son or of a pre-deceased daughter, as such child would have got had he or she been alive at the time of the partition, shall be allotted to the child of such pre-deceased child of the pre-deceased son or a pre-deceased daughter, as the case may be.

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Union of India - Subsection

Section 6(3)(c) in The Hindu Succession Act, 1956