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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(3) in The Bombay Public Trusts Act, 1950

(3)Every auditor acting under sub-section (2) shall have access to the accounts and to all books, vouchers, other documents and records in the possession of or under the control of the [trustee] [These words were substituted for the word manager' by Bombay 28 of 1953, Section 41.],