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 0] [Section 10] [Entire Act] Union of India - Subsection Section 10(a) in The Indian Trusts Act, 1882 (a)A bequeaths certain property to B and C, his executors, as trustees for D, B and C prove As will. This is in itself an acceptance of the trust, and B and C hold the property in trust for D.
