Section 33(4)(a) in The Bombay Public Trusts Act, 1950

[Cites 0, Cited by 0] [Section 33(4)] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(4)(a) in The Bombay Public Trusts Act, 1950

(a)[ the Charity Commissioner may direct a special audit of accounts of any public trust whenever in his opinion such special audit is necessary. The provisions of sub-sections (2) and (3) shall, so far as may be applicable, apply to such special audit. The Charity Commissioner may direct the payment of such fee as may be prescribed for such special audit; [and] [The brackets and letter '(a)' were inserted by Bombay 28 of 1953, Section 4 (2).]

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State of Gujarat - Subsection

Section 33(4)(a) in The Bombay Public Trusts Act, 1950