Section 191(3)(iii) in The Indian Succession Act, 1925

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Union of India - Subsection

Section 191(3)(iii) in The Indian Succession Act, 1925

(iii)A, being ill, and in expectation of death, puts aside certain articles in separate parcel and marks upon the parcels respectively the names of B and C. The parcels are not delivered during the life of A. A dies of the illness during which he set aside the parcels. B and C are not entitled to the contents of the parcels.

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Union of India - Subsection

Section 191(3)(iii) in The Indian Succession Act, 1925