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Union of India - Section

Section 342 in The Indian Succession Act, 1925

342. Investment of general legacy, to be paid at future time, disposal of intermediate interest.—

(1)Where a general legacy is given to be paid at a future time, the executor or administrator shall invest a sum sufficient to meet it in securites of the kind mentioned in section 341.
(2)The intermediate interest shall form part of the residue of the testator’s estate.