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 23] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(18) in The Bombay Public Trusts Act, 1950 (18)"Trustee" means a person in whom either alone or in association with other persons, the trust property is vested and includes a manager;
