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[Cites 0, Cited by 2] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Official Trustees Act, 1913

(2)Upon such order such property shall vest in the Official Trustee and shall be held by him upon the same trusts as the same was held previously to such order, and the previous trustee or trustees (if any) shall be exempt from the liability as trustees of such property save in respect of acts done before the date of such order.