143. Bequest of certain sum where stocks, etc., in which invested are described.—
Where a certain sum is bequeathed, the legacy is not specific merely because the stock, funds or securities in which it is invested are described in the will.IllustrationA bequeaths to B—“10,000 rupees of my funded property”;“10,000 rupees of my property now invested in shares of the East Indian Railway Company”;“10,000 rupees, at present secured by mortgage of Rampur factory”.None of these legacies is specific.
