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 88] [Entire Act] Union of India - Subsection Section 88(f) in The Indian Trusts Act, 1882 (f)A and B are partners. A dies. B , instead of winding up the affairs of the partnership, retains all the assets in the business. B must account to As legal representative for the profits arising from As share of the capital.
