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[Cites 0, Cited by 1] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(b) in The Indian Trusts Act, 1882

(b)if there be no such person, or no such person able and wiling to act, the author of the trust if he be alive and competent to contract, or the surviving or continuing trustees or trustee for the time being, or legal representative of the last surviving and continuing trustee, or (with the consent of the Court) the retiring trustees, if they all retire simultaneously, or (with the like consent) the last retiring trustee.