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[Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act]

Union of India - Subsection

Section 131(2)(v) in The Indian Succession Act, 1925

(v)A bequeaths to B the interest of a fund for life, and directs the fund to be divided at her death equally among her three children, or such of them as shall be living at her death. All the children of B die in B’s lifetime. The bequest over cannot take effect, but the interests of the children pass to their representatives.