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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(5) in The Charitable Endowments Act, 1890

(5)In the settlement of such a scheme effect shall be given to the wishes of the author of the trust so far as they can be ascertained, and, in the opinion of the [appropriate Government] [ Substituted by A.O.1937, for " Local Government" .], effect can reasonably be given to them.