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 2] [Section 32] [Entire Act] State of Gujarat - Subsection Section 32(1) in The Bombay Public Trusts Act, 1950 (1)Every trustee of a public trust [***] [The words 'which have been registered under this Act' deleted by Bombay 6 of 1960, Section 18.] shall keep regular accounts.
