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 2] [Section 26] [Entire Act] Union of India - Subsection Section 26(b) in The Indian Trusts Act, 1882 (b)where he allows his co-trustee to receive trust-property and fails to make due enquiry as to the co-trustees dealings therewith, or allows him to retain it longer than the circumstances of the case reasonably require;
