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[Section 131(2)] [Section 131] [Complete Act]
Central Government Act
Section 131(2)(iv) in The Indian Succession Act, 1925
(iv) A sum of money is bequeathed to A and B, and if either should die during the life of C, then to the survivor living at the death of C. A and B die before C. The gift over cannot take effect, but the representative of A takes one- half of the money, and the representative of B takes the other half.