Section 89(2)(b) in Gujarat Public Trusts Act, 2011

[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Gujarat - Subsection

Section 89(2)(b) in Gujarat Public Trusts Act, 2011

(b)the Charity Commissioner has considered suggestions and objections if any received either from the trust or from any member or class of members thereof within such period (not being less than one month from the date on which the copy of the order as aforesaid was received by the trust) as the Charity Commissioner may fix in that behalf, and has, if necessary, modified the same in the light of such suggestions and objections.

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State of Gujarat - Subsection

Section 89(2)(b) in Gujarat Public Trusts Act, 2011