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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Gujarat - Subsection

Section 48(1) in Gujarat Public Trusts Act, 2011

(1)On receipt of a complaint in writing from any person having interest in respect of any public trust or on the receipt of any direction of from the Stale Government, the Charity Commissioner or Deputy or Assistant Charity Commissioner specially authorized by the Charity Commissioner may institute an inquiry with regard to charities or a particular charity or class of charities either generally, or for particular purposes.