Section 20(2)(b) in The Indian Succession Act, 1925

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Union of India - Subsection

Section 20(2)(b) in The Indian Succession Act, 1925

(b)shall not apply, and shall be deemed never to have applied, to any marriage, one or both of the parties to which professed at the time of the marriage the Hindu, Muhammadan, Buddhist, Sikh or Jaina religion.

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Union of India - Subsection

Section 20(2)(b) in The Indian Succession Act, 1925