Section 120(3)(vi) in The Indian Succession Act, 1925

[Cites 0, Cited by 0] [Section 120(3)] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(3)(vi) in The Indian Succession Act, 1925

(vi)An estate is bequeathed to A until he shall marry and after that event to B. B’s interest in the bequest is contingent until the condition is fulfilled by A’s marrying.

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Union of India - Subsection

Section 120(3)(vi) in The Indian Succession Act, 1925