Mobile View
Main Search Forums Advanced Search Disclaimer
Loading...
User Queries
[Section 76(2)] [Section 76] [Complete Act]
Central Government Act
Section 76(2)(iv) in The Indian Succession Act, 1925
(iv) The testator gives his residuary estate to be divided among" my seven children" and, proceeding to enumerate them, mentions six names only. This omission will not prevent the seventh child from taking a share with the others.