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 2B] [Entire Act] State of Gujarat - Subsection Section 2B(1) in The Bombay Public Trusts Act, 1950 (1)To the State or the State Government or the High Court shall be construed as a reference to the State, the Government or the High Court of Gujarat (XXI of 1958).
