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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in The Punjab Official Trustees Rules, 1966

(2)When a trust is made for a charitable purposes for an object of general public utility or when the circumstances of a trust so justify, the Official Trustee may with the previous sanction of Government, remit wholly or in part any prescribed fee.