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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(5) in Gujarat Public Trusts Act, 2011

(5)Any person interested in the trust, may file an appeal before the tribunal against any findings made under sub-section (4). The Deputy or Assistant Charity Commissioner shall amend or delete the entries in the said register in accordance with the findings which requires an amendment or deletion of entries.