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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(2)(v) in The Indian Succession Act, 1925

(v)The testator, having six grandchildren, makes a bequest to “my six grandchildren” and proceeding to mention them by their Christian names, mentions one twice over omitting another altogether. The one whose name is not mentioned will take a share with the others.