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[Cites 0, Cited by 1] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(1) in Gujarat Public Trusts Act, 2011

(1)It shall be the duty of every Auditor auditing the accounts of a public trust under section 35 to prepare a balance sheet and income and expenditure account and to forward a copy of the same along with a copy of his report to the trustee, and to the Deputy or Assistant Charity Commissioner of the region or sub-region who shall forward the same to the Charity Commissioner with his remarks.