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Union of India - Section

Section 341 in The Indian Succession Act, 1925

341. Investment of sum bequeathed, where legacy, not specific given for life.—

Where a legacy, not being a specific legacy, is given for life, the sum bequeathed shall at the end of the year be invested in such securities as the High Court may by any general rule authorise or direct, and the proceeds thereof shall be paid to the legatee as the same shall accrue due.