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State of Rajasthan - Section
Section 19 in The Rajasthan Public Trust Rules, 1962
19. Certification of Registration.
When a public trust is enrolled in the register of public trusts, a certificate in the following form shall be issued to the Trustee in token of registration. Such certificate shall be signed by the Assistant Commissioner in charge of registration and shall bear the office seal.Form of CertificateIt is hereby certified that the Public Trust described below has this day been duly registered under the Rajasthan Public Trusts Act, 1959 (42 of 1959).| At the office of the Assistant DevasthanCommissioner................................................... | |
| Name of the Public Trusts…............................................................... | |
| Number in the register of Public Trusts…................................................................ | |
| Certificate issued to…........................................................... | |
| Given under my hands this …..................................day of . . …....................................197. . .…........ | |
| SEAL | |
| Signature................................... | |
| Date…................................... |