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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(8)(c) in The Bombay Public Trusts Act, 1950

(c)In case of society registered under the Societies Registration Act, 1860 (XXI of 1860), its governing body, if the property of the society is not vested in a trustee;