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[Cites 0, Cited by 13] [Entire Act]

Union of India - Section

Section 24 in The Indian Trusts Act, 1882

24. No set-off allowed to trustee.

- A trustee who is liable for a loss occasioned by a breach of trust in respect of one portion of the trust-property cannot set-off against his liability a gain which has accrued to another portion of the trust-property through another and distinct breach of trust.