Section 3(e) in The Specific Relief Act, 1977 (1920 A.D.)
(e)A, one of several partners, is employed to purchase goods for the firm. A, unknown to his co-partners, supplies them, at the market price, with goods previously bought by himself when the price was lower and thus makes a considerable profit. A is trustee for his co-partners, within the meaning of this Act, of the profit so made.
