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Union of India - Section

Section 127 in The Indian Succession Act, 1925

127. Bequest upon illegal or immoral condition.—

A bequest upon a condition, the fulfilment of which would be contrary to law or to morality is void.Illustrations
(i)A bequeaths 500 rupees to B on condition that he shall murder C. The bequest is void.
(ii)A bequeaths 5,000 rupees to his niece if she will desert her husband. The bequest is void.