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 342] [Entire Act] Union of India - Subsection Section 342(1) in The Indian Succession Act, 1925 (1)Where a general legacy is given to be paid at a future time, the executor or administrator shall invest a sum sufficient to meet it in securites of the kind mentioned in section 341.
