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[Cites 0, Cited by 0] [Section 128] [Entire Act]

Union of India - Subsection

Section 128(vii) in The Indian Succession Act, 1925

(vii)A legacy is bequeathed to A if he executes a certain document within a time specified in the Will. The document is executed by A within a reasonable time, but not within the time specified in the Will. A has not performed the condition, and is not entitled to receive the legacy.