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[Cites 0, Cited by 0] [Section 132] [Entire Act]

Union of India - Subsection

Section 132(ii) in The Indian Succession Act, 1925

(ii)A legacy is bequeathed to A, with a proviso that, if he marries without the consent of B, the legacy shall go to C. A marries with the consent of B. He afterwards becomes a widower and marries again without the consent of B. The bequest to C does not take effect.