Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Entire Act] Union of India - Section Section 149 in The Indian Succession Act, 1925 149. Where deficiency of assets to pay legacies, specific legacy not to abate with general legacies.— If there is a deficiency of assets to pay legacies, a specific legacy is not liable to abate with the general legacies.
