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[Cites 0, Cited by 0] [Section 20(9)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(9)(ii) in Gujarat Public Trusts Act, 2011

(ii)Such Memorandum shall be sent within three months from the date of creation of the public trust and shall be signed and verified in the prescribed manner by the trustee or his agent specially authorised by him in this behalf.