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[Cites 0, Cited by 0] [Section 336] [Entire Act]

Union of India - Subsection

Section 336(ii) in The Indian Succession Act, 1925

(ii)A bequeaths 1,000 rupees to B with interest from his death. The executor does not assent to his legacy until the expiration of a year from A’s death. B is entitled to interest from the death of A.