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[Cites 0, Cited by 0] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(iii) in The Indian Succession Act, 1925

(iii)A leaves his property to B; but if B dies before him, to B’s next-of kin; B dies before A; the property devolves as if it had belonged to B, and he had died intestate, leaving assets for the payment of his debts independently of such property.