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[Cites 0, Cited by 0] [Section 124] [Entire Act]

Union of India - Subsection

Section 124(iv) in The Indian Succession Act, 1925

(iv)A legacy is bequeathed to A for life, and, after his death to B, and, “in case of B’s death without children”, to C. The words “in case of B’s death without children” are to be understood as meaning in case B dies without children during the lifetime of A.