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 0] [Section 11] [Entire Act] Union of India - Subsection Section 11(c) in The Indian Trusts Act, 1882 (c)A, a trustee for B and her children, is directed by the author of the trust to lend, on Bs request, trust-property to Bs husband, C, on the security of his bond. C becomes insolvent and B requests A to make the loan. A may refuse to make it.
