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[Cites 0, Cited by 0] [Section 120(3)] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(3)(xiii) in The Indian Succession Act, 1925

(xiii)A bequeaths to B 500 rupees when he shall attain the age of 18 and directs that a certain sum, out of another fund, shall be applied for his maintenance until he arrives at that age. The legacy is contingent.