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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Gujarat - Subsection

Section 85(5) in The Bombay Public Trusts Act, 1950

(5)All records maintained by the authority or Court under any of the Acts referred to in sub-section (4) shall be transferred to the Charity Commissioner or the Deputy or Assistant Charity Commissioner as the Charity Commissioner may direct.] [Sub-sections (4) and (5) were added by Bombay 28 of 1953]