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 69] [Entire Act] State of Gujarat - Subsection Section 69(c) in The Bombay Public Trusts Act, 1950 (c)power to determine which of the Deputy or Assitant Charity Commissioner shall proceed with an inquiry relating to the registration of any public trust under section 25;
