Section 57(1)(c) in Gujarat Public Trusts Act, 2011

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State of Gujarat - Subsection

Section 57(1)(c) in Gujarat Public Trusts Act, 2011

(c)in the ease of a public trust other than a trust for a religious purpose, it is not in public interest expedient, practicable, desirable, necessary or proper to carry out wholly or partially the original intention of the author of the public trust or the object for which the public trust was created and that the property or the income of the public trust or any portion thereof should be applied to any other charitable or religious object,

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State of Gujarat - Subsection

Section 57(1)(c) in Gujarat Public Trusts Act, 2011