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[Cites 0, Cited by 0] [Section 100] [Entire Act]

Union of India - Subsection

Section 100(ii) in The Indian Succession Act, 1925

(ii)A, having a niece of illegitimate birth, who has acquired the reputation of being his neice and having no legitimate niece, bequeaths a sum of money to his niece. The illegitimate niece is entitled to the legacy.