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[Cites 0, Cited by 38] [Entire Act]

Union of India - Section

Section 19 in The Indian Trusts Act, 1882

19. Accounts and information.

- A trustee is bound (a) to keep clear and accurate accounts of the trust-property, and (b) at all reasonable times, at the request of the beneficiary, to furnish him with full and accurate information as to the amount and state of the trust-property.