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[Cites 0, Cited by 0] [Section 345] [Entire Act]

Union of India - Subsection

Section 345(1) in The Indian Succession Act, 1925

(1)Where the testator has bequeathed the residue of his estate to a person for life without any direction to invest it in any particular securities, so much thereof as is not at the time of the testator’s decease invested in securities of the kind mentioned in section 341 shall be converted into money and invested in such securities.