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 45] [Entire Act] State of Gujarat - Subsection Section 45(3) in Gujarat Public Trusts Act, 2011 (3)The decision of the Charity Commissioner under sub-section (1) shall be deemed to be a decree of the court.
