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[Cites 0, Cited by 5] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(f) in The Indian Trusts Act, 1882

(f)where the breach consists in the employment of trust-property or the proceeds thereof in trade or business, he is liable to account, at the option of the beneficiary, either for compound interest (with half-yearly rests) at the same rate, or for the net profits made by such employment.