Testamentary Trust

 

A trust can also be created by a testamentary document that is by Will and the same conditions as mentioned in Section 6 of the Trust Act are required to be fulfilled. such a Will also does not require registration

A trust is also created :

by application of employed trust or 
as a constructive trust or 
as derivative trust. 
But they are created by fiction by of law and cannot be subject matter of conveyancing

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