Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 36] [Entire Act] State of Gujarat - Subsection Section 36(4) in The Bombay Public Trusts Act, 1950 (4)Such decision shall, subject to the provisions of sub-section (3) be final.] [These sub-sections were inserted by Gujarat 31 of 1963, Section 2]
