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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Gujarat - Subsection

Section 95(3) in Gujarat Public Trusts Act, 2011

(3)The State Government shall consider the returns furnished by the Charity Commissioner under sub-section (1) or (2) and may issue necessary directions to the Charity Commissioner or take necessary corrective measures for effective implementation of this Act.