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[Cites 0, Cited by 0] [Section 128] [Entire Act]

UT Ladakh - Subsection

Section 128(b) in The Probate and Administration Act, 1977

(b)A bequeaths his Government securities to B, but postpones the delivery of them till the death of C. the interest which fall due between the death of A and the death of C belongs to B, must, unless he is a minor, be paid to him as it is received.