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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(2) in Gujarat Public Trusts Act, 2011

(2)The Charity Commissioner, shall exercise such powers and shall perform such duties and functions as are conferred by or under the provisions of this Act and shall, subject to such general or special order as the Stale Government may pass, superintend the administration and carry out the provisions of this Act throughout the State.