Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Section 54] [Entire Act]

State of Gujarat - Subsection

Section 54(3) in The Bombay Public Trusts Act, 1950

(3)The Deputy or Assistant Charity Commissioner shall have the power to make such enquiry as he thinks fit to verify the correctness of the account submitted and may pass an order for the disposal of the amount in the manner prescribed.