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[Cites 0, Cited by 0] [Section 79CC] [Entire Act]

State of Gujarat - Subsection

Section 79CC(3) in The Bombay Public Trusts Act, 1950

(3)An appeal shall lie against an order awarding compensation under sub-section (2) if made by the Deputy or Assistant Charity Commissioner to the Charity Commissioner and if made by the Charity Commissioner to the [Bombay Revenue Tribunal and the provisions of sections 70 and 71 shall mutatis mutandis apply to such appeal.]