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[Cites 0, Cited by 0] [Section 174] [Entire Act]

Union of India - Subsection

Section 174(ii) in The Indian Succession Act, 1925

(ii)A bequeaths a fund to B for his life, and directs that after B’s death, it shall be laid out in the purchase of an annuity for C. B and C survive the testator. C dies in B’s lifetime. On B’s death the fund belongs to the representative of C.