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[Section 163] [Complete Act]
Central Government Act
Section 163(iii) in The Indian Succession Act, 1925
(iii) A bequeaths to B the sum of 10, 000 rupees in promissory notes of the Central Government which he has power under his marriage settlement to dispose of by will. Afterwards, in A' s lifetime, the fund is converted into Consols by virtue of an authority contained in the settlement. No one of these legacies has been adeemed.