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

Union of India - Subsection

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

(xii)A bequeaths to B 500 rupees a year upon his attaining the age of 18, and directs that the interest, or a competent part thereof, shall be applied for his benefit until he reaches that age. The legacy is vested.