Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57] [Entire Act] State of Gujarat - Subsection Section 57(2) in Gujarat Public Trusts Act, 2011 (2)If the trustees fail to make the application as required under sub-section (1) or if (here is no trustee of the public trust, the Charity Commissioner shall make an application to the tribunal,
