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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(2)(i) in The Indian Succession Act, 1925

(i)A bequeaths a legacy “to Thomas, the second son of my brother John”. The testator has an only brother named John, who has no son named Thomas, but has a second son whose name is William. William will have the legacy.