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Report No. 17 Section 26.- In section 26 of the principal Act,- (a) in the first paragraph, the words and figures "Subject to the provisions of sections 13 and 15" shall be omitted; (b) to the proviso, the following clause shall be added, namely:- "(d) where he has, otherwise by his neglect, enabled the other trustee to commit a breach of trust". [Cf. existing section 27, 1st para] (c) the last paragraph shall be omitted.1 1. Section 26, last paragraph is proposed to be omitted, since its substance is embodied in section 30 as proposed.    |
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