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State of Gujarat - Section

Section 110 in Gujarat Public Trusts Act, 2011

110. Costs of proceedings before Charity Commissioner etc.

- The costs, charges and expenses of and incidental to any appeal, application or other proceeding before the Charity Commissioner, the Joint Charity Commissioner, the Deputy or Assistant Charity Commissioner shall be in his discretion and he shall have full power to determine by whom or out of what property or funds of the public trust and to what extent such costs, charges and expenses are to be paid.