Section 120(3)(Exception) in The Indian Succession Act, 1925

[Cites 0, Cited by 0] [Section 120(3)] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(3)(Exception) in The Indian Succession Act, 1925

(Exception)—Where a fund is bequeathed to any person upon his attaining a particular age, and the Will also gives to him absolutely the income to arise from the fund before he reaches that age, or directs the income, or so much of it as may be necessary, to be applied for his benefit, the bequest of the fund is not contingent.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 120(3)(Exception) in The Indian Succession Act, 1925