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 1] [Section 28] [Entire Act] State of Gujarat - Subsection Section 28(2) in The Bombay Public Trusts Act, 1950 (2)Any person aggrieved by any of the findings recorded under sub-section (1) may appeal to the Charity Commissioner.
