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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Gujarat - Subsection

Section 97(5) in Gujarat Public Trusts Act, 2011

(5)The tribunal may, after hearing the appellant or any person appearing on his behalf for reasons to be recorded in writing either annul, reverse, modify or confirm the findings of the order appealed against or he may direct the Charity Commissioner, Joint Charity Commissioner, Deputy or, as the case may be, the Assistant Charity Commissioner to make further inquiry or to take such additional evidence as he may think necessary.