Section 3(1)(c) in The Hindu Minority And Guardianship Act, 1956

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Union of India - Subsection

Section 3(1)(c) in The Hindu Minority And Guardianship Act, 1956

(c)to any other person domiciled in the territories to which this Act extends who is not a Muslim, Christian, Parsi or Jew by religion unless it is proved that any such person would not have been governed by the Hindu law or by any custom or usage as part of that law in respect of any of the matters dealt with herein if this Act had not been passed.

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Union of India - Subsection

Section 3(1)(c) in The Hindu Minority And Guardianship Act, 1956