Section 105(2)(iv) in The Indian Succession Act, 1925

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Union of India - Subsection

Section 105(2)(iv) in The Indian Succession Act, 1925

(iv)A sum of money is bequeathed to A for life, and after his death to B. A dies in the life time of the testator; B survives the testator. The bequest to B takes effect.

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Union of India - Subsection

Section 105(2)(iv) in The Indian Succession Act, 1925