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State of Jammu-Kashmir - Section

Section 128 in Transfer of Property Act, 1977

128. Universal donee.

- Subject to the provisions of section 127, where a gift consists of the donor's whole property, the donee is personally liable for all the debts due by [and liabilities of] [In section 128 words in brackets inserted by Act VI of Samvat 1996.] the donor at the time of the gift to the extent of the property comprised therein.