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Union of India - Section

Section 46 in The Indian Trusts Act, 1882

46. Trustee cannot renounce after acceptance.

- A trustee who has accepted the trust cannot afterwards renounce it except (a) with the permission of a principal Civil Court of original jurisdiction, or (b) if the beneficiary is competent to contract, with his consent, or (c) by virtue of a special power in the instrument of trust.