Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 10] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(1) in The Bombay Public Trusts Act, 1950 (1)"Assessor" means a person appointed as assessor under section 7;
