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[Section 3(1)(e)] [Section 3(1)] [Section 3] [Complete Act]
Central Government Act
Section 3(1)(e)(ii) in The Hindu Succession Act, 1956
(ii) two persons are said to be related to each other by uterine blood when they are descended from a common ancestress but by different husbands; Explanation.- In this clause" ancestor" includes the father and" ancestress" the mother;