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 29] [Entire Act] Union of India - Subsection Section 29(1) in The Official Trustees Act, 1913 (1)Nothing in this Act shall be deemed to prevent the transfer by the Official Trustee of any property vested in him to(a)the original trustee (if any); or(b)any other lawfully appointed trustee; or(c)any other person if the Court so directs.
