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[Cites 0, Cited by 7] [Entire Act]

Union of India - Section

Section 165 in The Indian Succession Act, 1925

165. Stock specifically bequeathed lent to third party on condition that it be replaced.—

Where stock which has been specifically bequeathed is lent to a third party on condition that it shall be replaced, and it is replaced accordingly, the legacy is not adeemed.