LexSection 103 — To make good out of the general estate of a deceased trustee the loss occasioned by a breach of trust
Limitation Act, 1963
To make good out of the general estate of a deceased trustee the loss occasioned by a breach of trust. Three years. The date of the trustee's death or if the loss has not then resulted, the date of the loss.Open in Lexace · Ask the AI about this section