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[Cites 0, Cited by 0] [Section 120(3)] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(3)(v) in The Indian Succession Act, 1925

(v)A legacy is bequeathed to A when she shall attain the age of 18, or shall marry under that age with the consent of B, with a proviso that if she neither attains 18 nor marries under that age with B’s consent, the legacy shall go to C. A and C each take a contingent interest in the legacy. A attains the age of 18. A becomes absolutely entitled to the legacy although she may have married under 18 without the consent of B.