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[Cites 0, Cited by 0] [Section 119(2)] [Section 119] [Entire Act]

State of Gujarat - Subsection

Section 119(2)(f) in Gujarat Public Trusts Act, 2011

(f)the form in which an application for the registration of a public trust is to be made and the fees to be paid for the same, the other particulars to be entered therein and the manner in which an application for such registration to be signed and verified and the value and kind of trust property in respect of which it shall not be necessary to give particulars and the form of Memorandum and the manner in which such Memorandum to be signed and verified under section 20;