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Kerala HC Turns Down Plea Challenging Vires of S. 33(b) Of Indian Succession Act - (12 Jun 2018)

Kerala High Court has turned down a widow’s plea challenging the constitutionality of Section 33(b) of the Indian Succession Act which provides 50 percent of deceased husband’s property to those who are kindred to him.

Tags : KERALA HIGH COURT   SUCCESSION  

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