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[Cites 0, Cited by 0] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(ii) in The Indian Succession Act, 1925

(ii)A directs his trustees to raise a sum of money for his daughter, and he then directs that they shall invest the fund and pay the income arising from it to her during her life, and divide the principal among her children after her death. The daughter dies without having ever had a child. Her representatives are entitled to the fund.