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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(2)(ii) in The Indian Succession Act, 1925

(ii)A bequeaths a legacy “to Thomas, the second son of my brother John”. The testator has an only brother, named John, whose first son is named Thomas and whose second son is named William. Thomas will have the legacy.