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[Cites 0, Cited by 2] [Section 47] [Entire Act]

State of Gujarat - Subsection

Section 47(3) in The Bombay Public Trusts Act, 1950

(3)The Court after making an inquiry [may by order appoint] [These words were substituted for the words 'may appoint' by Bombay 28 of 1953, Section 7 (1).] the Charity Commissioner or any other person as the trustee to fill up the vacancy.