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State of Gujarat - Section

Section 9 in The Charitable Endowments Act, 1890

9. Annual publication of list of properties vested in treasurer. ––

A treasurer of Charitable Endowments shall cause to be published annually in the Official Gazette, at such time as the 2 [appropriate Government ] may direct, a list of all properties for the time being vested in him under this Act and an abstract of all accounts kept by him under section 2 of the last foregoing section.