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[Cites 0, Cited by 0] [Section 140] [Entire Act]

Union of India - Subsection

Section 140(i) in The Indian Succession Act, 1925

(i)A directs that his trustees shall invest a sum of money in a particular way, and shall pay the interest to his son for life, and at his death shall divide the principal among his children. The son dies without having ever had a child. The fund, after the son’s death, belongs to the estate of the testator.