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 67] [Entire Act] State of Gujarat - Subsection Section 67(2) in Gujarat Public Trusts Act, 2011 (2)The State Government may direct that the Chairman. Treasurer and other members of the committee may be paid such honorarium or fees and allowances from the Management Fund constituted under section 76 in such manner as may be prescribed.
