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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1B) in The Board of the Trust Regulations, 2001

(1B)The organization shall have proper registration as legal entity such as a society or a trust under the respective law or a company under section 8 of the Companies Act, 2013 (18 of 2013) which has been in existence for at least three years.