15. Annuity or other interest purchased or provided by the deceased.
- Any annuity or other interest, purchased or provided by the deceased, either by himself, alone or in concert or by arrangement with any other person shall be deemed to pass on his death to the extent of the beneficial interest accruing or arising, by survivorship or otherwise, on his death.Explanation. - The extent of the beneficial interest must be ascertained without regard to any interest by expectancy which the beneficiary may have had therein before the death.
