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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Gujarat - Subsection

Section 62(5) in The Bombay Public Trusts Act, 1950

(5)The lists published under sub-section (4) shall be in operation for a period of three years:Provided that the Charity Commissioner may before the expiry of the said period direct any additions or alterations to be made therein.