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State of Gujarat - Section

Section 13 in Gujarat Public Trusts Act, 2011

13. Public trust not void on ground that it is void for non-charitable or non-religious purpose.

- A public trust created for purposes, some of which are charitable or religious and some are not, shall not be deemed to be void in respect to the charitable or religious purpose only on the ground that it is void with respect to the non-charitable or non-religious purpose.