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[Cites 0, Cited by 59] [Entire Act]

Union of India - Section

Section 104 in The Indian Succession Act, 1925

104. Time of vesting legacy in general terms.—

If a legacy is given in general terms, without specifying the time when it is to be paid, the legatee has a vested interest in it from the day of the death of the testator, and, if he dies without having received it, it shall pass to his representatives.