Section 76(2)(vi) in The Indian Succession Act, 1925

[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(2)(vi) in The Indian Succession Act, 1925

(vi)The testator bequeaths “1,000 rupees to each of the three children of A”. At the date of the Will A has four children. Each of these four children will, if he survives the testator, receive a legacy of 1,000 rupees.

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Union of India - Subsection

Section 76(2)(vi) in The Indian Succession Act, 1925