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 81] [Entire Act] Union of India - Subsection Section 81(ii) in The Indian Succession Act, 1925 (ii)A bequeaths 1,000 rupees to..................leaving a blank for the name of the legatee. Evidence is not admissible to show what name the testator intended to insert.
