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State of Gujarat - Section

Section 87 in Gujarat Public Trusts Act, 2011

87. Offences.

- Any contravention of any of the provisions of this Act or the rules by a trustee or any other person connected with the affairs of the trust or failure to comply with the directions of the Charity Commissioner shall be a cognizable offence and such person shall, on conviction by the competent court be punished with imprisonment for a term which may extend to three years.