Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

UT Ladakh - Section

Section 122 in The Probate and Administration Act, 1977

122. Investment of general legacy, to be paid at future time.

- where a general legacy is given to be paid at a future time, the executor shall invest a sum sufficient to meet it in securities of the kind mentioned in the last preceding section.Intermediate interest. - the intermediate interest shall from part of the residue to the testator's estate.