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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Gujarat - Subsection

Section 68(c) in The Bombay Public Trusts Act, 1950

(c)to record entries in the register kept under section 17 and to make amendments in the said entries under section 22;
(cc)[ to send a memorandum under section 28-A;] [This clause was inserted by Bombay 6 of 1960, Section 35.]