LexSection 19 — Court may require accounts of trust to be filed.
The Religious endowments act, 1863
Before giving leave for institution of a suit, or, after leave has been given, before any proceeding is taken, or at any time when the suit is pending, the Court may order the trustee, manager or superintendent, or any member of a committee, as the case may be, to file in Court the accounts of the trust, or such part thereof as to the Court may seem necessary.Open in Lexace · Ask the AI about this section