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 1] [Section 6] [Entire Act] Union of India - Subsection Section 6(d) in The Indian Trusts Act, 1882 (d)A bequeaths certain property to B, desiring him to divide the bulk of it among Cs children. This does not create a trust, for the trust-property is not indicated with sufficient certainty.
