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 172] [Entire Act] Union of India - Subsection Section 172(i) in The Indian Succession Act, 1925 (i)A bequeaths to B the interest of his 5 per cent. promissory notes of the Central Government. There is no other clause in the Will affecting those securities. B is entitled to A’s 5 per cent. promissory notes of the Central Government.
