(i)A, having ten shares, and no more, in the Imperial Bank of India, made his Will, which contains near its commencement the words “I bequeath my ten shares in the Imperial Bank of India to B”. After other bequests, the Will concludes with the words “and I bequeath my ten shares in the Imperial Bank of India to B”. B is entitled simply to receive A’s ten shares in the Imperial Bank of India.
