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State of Gujarat - Section

Section 42 in Gujarat Public Trusts Act, 2011

42. Explanation on report of Auditor.

- On receipt of a report of the Auditor under section 36 or on receipt of a complaint in respect of any public trust, the Deputy or Assistant Charity Commissioner to whom the report is submitted or complaint is made shall require the trustee or any other person concerned to submit an explanation thereon within such period as he thinks fit.