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[Cites 0, Cited by 0] [Section 348] [Entire Act]

Union of India - Subsection

Section 348(4) in The Indian Succession Act, 1925

(4)Money when paid in under this section shall be invested in the purchase of Government securities, which, with the interest thereon, shall be transferred or paid to the person entitled thereto, or otherwise applied for his benefit, as the Judge or the Court of Wards, as the case may be, may direct.