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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Gujarat - Subsection

Section 88(2) in Gujarat Public Trusts Act, 2011

(2)Where the amalgamation, transfer or division referred to in subsection (1) involves a transfer of the liabilities of society to any other trust, the Charity Commissioner shall not sanction the resolution of the trust unless he is satisfied that such amalgamation, transfer or division is in the better interest of such trust.