Section 3 in The Act for Avoiding wagers (Amendment) Act, 1865
3. Payments for which guardian and personal representative not to be allowed credit.
- No guardian, executor, administrator, heir or personal representative of any deceased person shall be entitled to or allowed credit in his accounts for or in respect of any payment by him on behalf of such deceased person (or in the case of a guardian, on behalf of any minor), in respect of any such agreement or agreements as are mentioned in [section 30 of the Indian Contract Act, 1872] [This portion was substituted for the words and figures 'section 1 of Act XXI of 1848' by Bombay 22 of 1959, Section 4(b).] or in respect of any such contract or contracts, commission, brokerage, fee or reward or money paid or payable in respect thereof as are respectively mentioned in the first and second sections of this Act.
