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[Cites 0, Cited by 0] [Section 170] [Entire Act]

Union of India - Subsection

Section 170(i) in The Indian Succession Act, 1925

(i)A bequeaths to B his share in a certain railway. At A’s death there was due from him the sum of 100 rupees in respect of each share, being the amount of a call which had been duly made and the sum of five rupees in respect of each share, being the amount of interest which had accrued due in respect of the call. These payments must be borne by A’s estate.