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Union of India - Section

Section 108 in The Indian Succession Act, 1925

108. When lapsed share goes as undisposed of.—

Where a share which lapses is a part of the general residue bequeathed by the Will, that share shall go as undisposed of.IllustrationThe testator bequeaths the residue of his estate to A, B and C, to be equally divided between them. A dies before the testator. His one-third of the residue goes as undisposed of.