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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Gujarat - Subsection

Section 63(1) in Gujarat Public Trusts Act, 2011

(1)Notwithstanding anything contained In sections 51 and 52 for the purpose of vesting or transferring the management of the endowment under the provisions of this Chapter, to a .committee, the State Government shall, by notification in the Official Gazette, appoint (under such name as may be specified in the notification) one or more committees, for one or more districts as the State Government may think fit.