Section 77(2)(b) in Gujarat Public Trusts Act, 2011

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State of Gujarat - Subsection

Section 77(2)(b) in Gujarat Public Trusts Act, 2011

(b)all the powers, duties and functions which may, by or under the provisions of this Act, be exercised or performed by or on behalf of the committee, shall during the period of supersession, be exercised and performed by such person or persons as the State Government having regard to the provisions of sub-section (1) of section 65 may direct; and

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State of Gujarat - Subsection

Section 77(2)(b) in Gujarat Public Trusts Act, 2011