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[Cites 0, Cited by 0] [Section 303(2)] [Section 303] [Entire Act]

Union of India - Subsection

Section 303(2)(i) in The Indian Succession Act, 1925

(i)A uses or gives away or sells some of the goods of the deceased, or takes them to satisfy his own debt or legacy or receives payment of the debts of the deceased. He is an executor of his own wrong.