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 26] [Entire Act] Union of India - Section Section 85 in The Indian Succession Act, 1925 85. No part rejected, if it can be reasonably construed.— No part of a Will shall be rejected as destitute of meaning if it is possible to put a reasonable construction upon it.
