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

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Union of India - Subsection

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

(ii)A, being ill, and in expectation of death, delivers to B the key of a trunk or the key of a warehouse in which goods of bulk belonging to A are deposited, with the intention of giving him the control over the contents of the trunk, or over the deposited goods, and desires him to keep them in case of A’s death. A dies of the illness during which he delivered these articles. B is entitled to the trunk and its contents or to A’s goods of bulk in the warehouse.

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Union of India - Subsection

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