Section 111(vi) in The Indian Succession Act, 1925
(vi)A bequeaths 1,000 rupees to “all the children born or to be born” of B to be divided among them at the death of C. At the death of the testator, B has two children living, D and E. After the death of the testator, but in the lifetime of C, two other children, F and G, are born to B. After the death of C, another child is born to B. The legacy belongs to D,E,F and G to the exclusion of the after-born child of B.
