Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] Union of India - Subsection Section 15(e) in The Indian Trusts Act, 1882 (e)A, a trustee for B, in execution of his trust, sells the trust-property, but from want of due diligence on his part, fails to receive part of the purchase-money. A is bound to make good the loss thereby caused to B.
