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 333(2)] [Section 333] [Entire Act] Union of India - Subsection Section 333(2)(iv) in The Indian Succession Act, 1925 (iv)Executors die after paying all the debts of the testator, but before satisfaction of specific legacies. Assent to the legacies may be presumed.