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[Cites 0, Cited by 0] [Section 120(3)] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(3)(ii) in The Indian Succession Act, 1925

(ii)A sum of money is bequeathed to A “in case he shall attain the age of 18”, or “when he shall attain the age of 18”. A’s interest in the legacy is contingent until the condition is fulfilled by his attaining that age.