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[Cites 0, Cited by 0] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(e) in The Indian Trusts Act, 1882

(e)A, a trustee for B, refuses to act, or goes to reside permanently out of [India] [Substituted by A.O.1950, for "the Provinces" .] or is declared an insolvent, or compounds with his creditors, or suffers a co-trustee to commit a breach of trust. B may institute a suit to have A removed and a new trustee appointed in his room.