Section 66(2)(f) in The Indian Succession Act, 1925

[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(2)(f) in The Indian Succession Act, 1925

(f)If the soldier, airman or mariner has, in the presence of two witnesses, given verbal instructions for the preparation of his Will, and they have been reduced into writing in his lifetime, but he has died before the instrument could be prepared and executed, such instructions shall be considered to constitute his Will, although they may not have been reduced into writing in his presence, nor read over to him.

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Union of India - Subsection

Section 66(2)(f) in The Indian Succession Act, 1925