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 163] [Entire Act] Union of India - Subsection Section 163(i) in The Indian Succession Act, 1925 (i)A bequeaths to B “all the money which I have in the 5½ per cent. loan of the Central Government”. The securities for the 5½ per cent. loan are converted during A’s lifetime into 5 per cent. stock.
