Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 100] [Entire Act] Union of India - Subsection Section 100(vii) in The Indian Succession Act, 1925 (vii)A makes a bequest in favour of his child to be born of a woman who never becomes his wife. The bequest is void.
