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 124] [Entire Act] Union of India - Subsection Section 124(v) in The Indian Succession Act, 1925 (v)A legacy is bequeathed to A for life, and, after his death to B, and, “in case of B’s death” to C. The words “in case of B’s death” are to be considered as meaning “in case B dies in the lifetime of A”.
