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[Cites 0, Cited by 22] [Entire Act]

Union of India - Section

Section 50 in The Indian Trusts Act, 1882

50. Trustee may not charge for services.

- In the absence of express directions to the contrary contained in the instrument of trust or of a contract to the contrary entered into with the beneficiary or the Court at the time of accepting the trust, a trustee has no right to remuneration for his trouble, skill and loss of time in executing the trust.Nothing in this section applies to any Official Trustee, Administrator-General, Public Curator, or person holding a certificate of administration.