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 170] [Entire Act] Union of India - Subsection Section 170(iii) in The Indian Succession Act, 1925 (iii)A bequeaths to B his shares in a certain railway. B accepts the legacy. After A’s death a call is made in respect of the shares. B must pay the call.
