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 5] [Section 6] [Entire Act] Union of India - Subsection Section 6(b) in The Indian Trusts Act, 1882 (b)A bequeaths certain property to B hoping he will continue it in the family. This does not create a trust, as the beneficiary is not indicated with reasonable certainty.
