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[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

State of Gujarat - Subsection

Section 84(2)(j) in The Bombay Public Trusts Act, 1950

(j)[ the form of memorandum to be sent by trustees and Deputy and Assistant Charity Commissioner for registration, [and the manner in which the f memorandum shall be signed and verified;] [Clause (j) was inserted by Bombay 23 of 1955, Section 9.]