LexSection 15 — Saving with respect to Advocate General and Official Trustee.
The Charitable Endowments Act, 1890
Nothing in this Act shall be construed to impair the operation 1 [of any enactment] for the time being in force, respecting the authority of an Advocate General 2 *** to act with respect to any charity 3 [or of the Official Trustees Act, 1913] respecting the vesting of property in trust for a charitable purpose in an Official Trustee.Open in Lexace · Ask the AI about this section