Section 40(2)(iv) in The Indian Succession Act, 1925

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Union of India - Subsection

Section 40(2)(iv) in The Indian Succession Act, 1925

(iv)A has two children, and no more, John and Mary. John dies before his father, leaving his wife pregnant. Then A dies leaving Mary surviving him, and in due time a child of John is born. A’s property is to be equally divided between Mary and the posthumous child.

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Union of India - Subsection

Section 40(2)(iv) in The Indian Succession Act, 1925