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[Cites 0, Cited by 0] [Section 349] [Entire Act]

Union of India - Subsection

Section 349(Exception) in The Indian Succession Act, 1925

(Exception)—A specific bequest, contingent in its terms, does not comprise the produce of the legacy between the death of the testator and the vesting of the legacy. The clear produce of it forms part of the residue of the testator’s estate.