Section 341 — Investment of sum bequeathed, where legacy, not specific, given for life.

The Indian Succession Act, 1925
Where a legacy, not being a specific legacy, is given for life, the sum bequeathed shall at the end of the year he invested in such securities as the High Court may by any general rule authorise or direct, and the proceeds thereof shall be paid to the legatee as the same shall accrue due.
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