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[Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act]

Union of India - Subsection

Section 131(2)(i) in The Indian Succession Act, 1925

(i)A sum of money is bequeathed to A, to be paid to him at the age of 18, and if he shall die before he attains that age, to B. A takes a vested interest in the legacy, subject to be divested and to go to B in case A dies under 18.