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State of Gujarat - Section

Section 48 in The Bombay Public Trusts Act, 1950

48. Levy of administrative charge.

(1)When the Charity Commissioner is appointed a trustee of any public trust, there shall be levied such administrative charges whether by way of percentage or otherwise, as the State Government may prescribe.
(2)The charges so levied may be at different rates for different properties or classes of properties or for different duties.