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

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

Union of India - Subsection

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

(vii)An estate is bequeathed to A until he shall take advantage of any law for the relief of insolvent debtors, and after that event to B. B’s interest in the bequest is contingent until A takes advantage of such a law.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

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