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 87] [Entire Act] Union of India - Section Section 48 in The Indian Trusts Act, 1882 48. Co-trustees cannot act singly. - When there are more trustees than one, all must join in the execution of the trust, except where the instrument of trust otherwise provides.
