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

State of Gujarat - Subsection

Section 24(3) in Gujarat Public Trusts Act, 2011

(3)For the purpose of verifying the correctness of the entries in the register kept under section 19 or ascertaining whether any change has occurred in any of the particulars recorded in the register, the Deputy or Assistant Charity Commissioner may hold an inquiry in the prescribed manner. *"