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 2] [Entire Act] State of Gujarat - Subsection Section 2(7B) in The Bombay Public Trusts Act, 1950 (7B)[ "Joint Charity Commissioner" means a Joint Charity Commissioner appointed under section 3A.] [These clauses were inserted by Bombay 6 of 1960, section 4.]
