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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(5) in The Board of the Trust Regulations, 2001

(5)The Board may by resolution appoint any person or professional who in its opinion can give assistance or advice or contribute to [carry out affairs of the Trust.] [Substituted 'carry out its business' by Notification No. F. No. 184/NT Rules/Regulations/2015-16, dated 9.7.2018 (w.e.f. 3.8.2001).]