Section 20 — Right of child in womb.―A child who was in the womb at the time of the death of an intestate and who is subsequently bor

Right of child in womb.―A child who was in the womb at the time of the death of an intestate and who is subsequently born alive shall have the same right to inherit to the intestate as if he or she had been born before the death of the intestate, and the inheritance shall be deemed to vest in such a case with effect from the date of the death of the intestate.

Official Hindi (PDF) ↗

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