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State of Gujarat - Section

Section 33 in Gujarat Public Trusts Act, 2011

33. Trustees of certain trusts to prepare budget.

(1)A trustee of a public trust which has an annual income exceeding the prescribed amount shall, at least one month before the commencement of each accounting year, prepare in such form as may be prescribed, a budget showing the probable receipts and disbursement of the trust during the following year.
(2)Every such budget shall make adequate provision for carrying out the objects of the trust, and for the maintenance and preservation of the trust property.