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State of Gujarat - Section

Section 42 in The Bombay Public Trusts Act, 1950

42. Charity Commissioner to be corporation sole.

- [Each Charity Commissioner] [Substituted for the words 'The Charity Commissioner' by the Bombay Charity Commissioner (Regional Reconstruction) Order, 1960, Schedule] shall be a corporation sole and shall have a perpetual succession and a common seal and may sue and be sued in his corporate name.