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[Cites 0, Cited by 0] [Section 333(2)] [Section 333] [Entire Act]

Union of India - Subsection

Section 333(2)(v) in The Indian Succession Act, 1925

(v)A person to whom a specific article has been bequeathed takes possession of it and retains it without any objection on the part of the executor. His assent may be presumed.