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 0] [Section 47B] [Entire Act] State of Gujarat - Subsection Section 47B(a) in The Bombay Public Trusts Act, 1950 (a)shall empower any Court to appoint the Charity Commissioner to be a trustee of any public trust for a religious purposes, or
