Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 101] [Entire Act] Union of India - Subsection Section 101(iv) in The Indian Succession Act, 1925 (iv)A, by his Will, bequeaths to B the sum of 5,000 rupees and afterwards in the same Will bequeaths to B the sum of 6,000 rupees. B is entitled to receive 11,000 rupees.
