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Baijaynanda Giri And Ors. vs State Of Bihar And Anr. on 5 October, 1953

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[Section 4] [Complete Act]
Central Government Act
Section 4(c) in The Indian Trusts Act, 1882
(c) A, while in insolvent circumstances, transfers property to B in trust for A during his life, and after his death for B. A is declared an insolvent. The trust for A is invalid as against his creditors.