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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Gujarat - Subsection

Section 86(6) in The Bombay Public Trusts Act, 1950

(6)All records maintained by Registrars made the Madhya Pradesh Public Trusts Act, 1951 (M.P. Act XXX of 1951), shall be transferred to the Charity Commissioner or to the Deputy or Assistant Charity Commissioner as the Charity Commissioner may direct.