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[Section 113] [Complete Act]
Central Government Act
Section 113(ii) in The Indian Succession Act, 1925
(ii) A fund is bequeathed to A for his life, and after his death to his daughters. A survives the testator. A has daughters some of whom were not in existence at the testator' s death. The bequest to A' s daughters comprises the whole interest that remains to the testator in the thing bequeathed. The bequest to A' s daughters is valid.