Section 333(2)(iii) in The Indian Succession Act, 1925

[Cites 0, Cited by 0] [Section 333(2)] [Section 333] [Entire Act]

Union of India - Subsection

Section 333(2)(iii) in The Indian Succession Act, 1925

(iii)A bequest is made of a fund to A and after him to B. The executor pays the interest of the fund to A. This is an implied assent to the bequest to B.

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Union of India - Subsection

Section 333(2)(iii) in The Indian Succession Act, 1925