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Citedby 5 docs
Radhika Narang And Ors. vs Karun Raj Narang And Ors. on 16 November, 2004
Repeal Of Certain Pre - 1947 Central Acts 1993
Mool Chand vs Kedar (Deceased) By Lrs. & Ors on 28 January, 2000
Bai Dhanlaxmi vs Hariprasad Uttamram Desai on 15 October, 1920
Veeranna S/O P Puttappa vs Parvathi W/O Veeranna on 18 August, 2008

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[Complete Act]
Central Government Act
Section 18 in The Hindu Succession Act, 1956
18. Full blood preferred to half blood. Heirs related to an intestate by full blood shall be preferred to heirs related by half blood, if the nature of the relationship is the same in every other respect.