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[Section 150] [Complete Act]
Central Government Act
Section 150(i) in The Indian Succession Act, 1925
(i) A bequeaths to B, 1, 000 rupees, being part of a debt due to him from W. He also bequeaths to C 1, 000 rupees to be paid out of the debt due to him from w. The legacy to B is specific, the legacy to C is demonstrative.