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Union of India - Section

Section 343 in The Indian Succession Act, 1925

343. Procedure when no fund charged with, or appropriated to annuity.—

Where an annuity is given and no fund is charged with its payment or appropriated by the Will to answer it, a Government annuity of the specified amount shall be purchased, or, if no such annuity can be obtained, then a sum sufficient to produce the annuity shall be invested for that purpose in securities of the kind mentioned in section 341.