Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 119] [Entire Act] Union of India - Subsection Section 119(v) in The Indian Succession Act, 1925 (v)A bequeaths the whole of his property to B upon trust to pay certain debts out of the income and then to make over the fund to C. At A’s death the gift to C becomes vested in interest in him.
