(6)Whenever an entry is amended or the trust is removed from the register under sub-section (5), (he Deputy or Assistant Charity Commissioner, as the case may be, shall forward the Memorandum furnished to him under sub-section (2), after certifying the amended entry, to the Sub-Registrar referred to in sub-section (9) of section 20 for the purpose of filing in Book No.l under section 89 of the Registration Act, 1908, in its application to the State of Gujarat.
