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 0] [Section 56M] [Entire Act] State of Gujarat - Subsection Section 56M(1) in The Bombay Public Trusts Act, 1950 (1)The Secretary, Officers and servants shall be appointed on such terms and conditions as to serve as may prescribed by rules, or, as the case may be, by regulations made by the Committee.
