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 101] [Entire Act] Union of India - Subsection Section 101(iii) in The Indian Succession Act, 1925 (iii)A, by his Will, bequeaths to B the sum of 5,000 rupees and afterwards in the same Will repeats the bequest in the same words. B is entitled to one legacy of 5,000 rupees only.
