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[Cites 0, Cited by 0] [Section 134] [Entire Act]

Union of India - Subsection

Section 134(v) in The Indian Succession Act, 1925

(v)A fund is bequeathed to A for life, and, after his death, to B, if B shall be then living, with a proviso that, if B shall become a nun, the bequest to her shall cease to have any effect. B becomes a nun in the lifetime of A. She thereby loses her contingent interest in the fund.