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[Cites 0, Cited by 0] [Section 18(5)] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(5)(ai) in The Bombay Public Trusts Act, 1950

(ai)[ the designation by which the public trust is or shall be known (hereinafter referred to as the name of the public trust] [This clause was Inserted by Bombay 23 of 1955, section 2(1).],