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] [Section 102] [Entire Act]

Union of India - Subsection

Section 102(i) in The Indian Succession Act, 1925

(i)A makes her Will, consisting of several testamentary papers, in one of which are contained the following words:β€”"I think there will be something left, after all funeral expenses, etc., to give to B, now at school, towards equipping him to any profession he may hereafter be appointed to”. B is constituted residuary legatee.