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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 129(b) in The Probate and Administration Act, 1977

(b)the testator bequeathes the residue of his property to A, when he shall complete the age of 18. A, if he completes that age is entitled to receive the residue. The income which has accured in respect of it since the testator's death goes as undisposed of.