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 119] [Entire Act] Union of India - Subsection Section 119(iv) in The Indian Succession Act, 1925 (iv)A fund is bequeathed to A until B attains the age of 18 and then to B. The legacy to B is vested in interest from the testator’s death.
