Mobile View
Main Search
Forums
Advanced Search
Disclaimer
Loading...
User Queries
hindu succession act 1956
hindu succession act
succession act
succession
hindu succession act doctypes:laws
hindu succession
hindu
hindu succession act 1956 doctypes: laws
succession act 1956
succession doctypes: laws
"hindu succession act" doctypes: laws
[
Section 3(1)
] [
Section 3
] [
Complete Act
]
Central Government Act
Section 3(1)(c) in The Hindu Succession Act, 1956
(c) " cognate"- one person is said to be a" cognate" of another if the two are related by blood or adoption but not wholly through males;