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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Gujarat - Subsection

Section 40(b) in The Bombay Public Trusts Act, 1950

(b)whether such loss was due to any [gross negligence, breach of trust] [These words were substituted for the words 'breach of trust' by Gujarat 31 of 1962, Section 4.], misapplication or misconduct on the part of any person;