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 9] [Entire Act] Union of India - Section Section 79 in The Indian Trusts Act, 1882 79. Revocation not to defeat what trustees have duly done. No trust can be revoked by the author of the trust so as to defeat or prejudice what the trustee may have duly done in execution of the trust.
