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

State of Gujarat - Subsection

Section 47(2)(a) in Gujarat Public Trusts Act, 2011

(a)It shall be lawful for the officer duly authorised by the State Government in this behalf, or for the Charity Commissioner by himself or through his representative duly authorised by him in this behalf, to verify the implementation of the directions given under sub-section (1) to any medical centre, and, for that purpose, visit, inspect and call for information and returns periodically or otherwise.