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 163] [Entire Act] Union of India - Subsection Section 163(ii) in The Indian Succession Act, 1925 (ii)A bequeaths to B the sum of 2,000£ invested in Consolsin the names of trustees for A. The sum of 2,000£ is transferred by the trustees into A’s own name.
