Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 161] [Entire Act] Union of India - Subsection Section 161(i) in The Indian Succession Act, 1925 (i)A bequeaths to B “all the bills, bonds and other securities for money belonging to me now lying in my lodgings in Calcutta”. At the time of his death these effects had been removed from his lodgings in Calcutta.
