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 5] [Section 9] [Entire Act] State of Gujarat - Subsection Section 9(4) in The Bombay Public Trusts Act, 1950 (4)the advancement of any other object of general public utility, but does not include a purpose which relates-(a)exclusively to sports, or(b)exclusively to religious teaching or worship
