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[Cites 0, Cited by 0] [Section 105(2)] [Section 105] [Entire Act]

Union of India - Subsection

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

(iii)A legacy is given to A, and, in case of his dying before the testator, to B. A dies before the testator. The legacy goes to B.