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 120(3)] [Section 120] [Entire Act] Union of India - Subsection Section 120(3)(viii) in The Indian Succession Act, 1925 (viii)An estate is bequeathed to A if he shall pay 500 rupees to B. A’s interest in the bequest is contingent until he has paid 500 rupees to B.