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[Cites 0, Cited by 0] [Section 161] [Entire Act]

Union of India - Subsection

Section 161(iii) in The Indian Succession Act, 1925

(iii)A bequeaths to B all his goods on board a certain ship then lying in the river Hughli. The goods are removed by A’s directions to a warehouse, in which they remain at the time of A’s death. No one of these legacies is revoked by ademption.