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

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Union of India - Subsection

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

(iii)An estate is bequeathed to A for life, and after his death to B if B shall then be living; but if B shall not be then living to C. A, B and C survive the testator. B and C each take a contingent interest in the estate until the event which is to vest it in one or in the other has happened.

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Union of India - Subsection

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