Section 47(2)(b) in The Bombay Public Trusts Act, 1950

[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Gujarat - Subsection

Section 47(2)(b) in The Bombay Public Trusts Act, 1950

(b)

(i)until the expiration of a period of three months from the date on which the trustee is not so fit or available to administer the trust; and

(ii)if a new trustee has been appointed in the said office during the said period in accordance with the instrument, scheme, order or decree of the Court, or custom or usage of the trust.

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State of Gujarat - Subsection

Section 47(2)(b) in The Bombay Public Trusts Act, 1950