(2) This section shall not affect any direction for accumulation for the purpose of--
(i) the payment of the debts of the testator or any other person taking any interest under the will, or
(ii) the provision of portions for children or remoter issue of the testator or of any other person taking any interest under the will, or
(iii) the preservation or maintenance of any property bequeathed; and such direction may be made accordingly.]