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 32] [Entire Act] Union of India - Section Section 125 in The Transfer Of Property Act, 1882 125. Gift to several of whom one does not accept.— A gift of a thing to two or more donees, of whom one does not accept it, is void as to the interest which he would have taken had he accepted.
