Section 118(2)(iii) in Gujarat Public Trusts Act, 2011

[Cites 0, Cited by 0] [Section 118(2)] [Section 118] [Entire Act]

State of Gujarat - Subsection

Section 118(2)(iii) in Gujarat Public Trusts Act, 2011

(iii)represent any public trust in any proceeding before the Charity Commissioner, Joint Charity Commissioner, Deputy Charity Commissioner or, as the case may be, the Assistant Charity Commissioner.

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State of Gujarat - Subsection

Section 118(2)(iii) in Gujarat Public Trusts Act, 2011