Section 101(ii) in The Indian Succession Act, 1925
(ii)A, having one diamond ring, which was given to him by B, bequeaths to C the diamond ring which was given by B. A afterwards made a codicil to his Will, and thereby, after giving other legacies, he bequeathed to C the diamond ring which was given to him by B. C can claim nothing except the diamond ring which was given to A by B.
