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 4] [Section 50] [Entire Act] State of Gujarat - Subsection Section 50(iii) in The Bombay Public Trusts Act, 1950 (iii)where the direction of the court is deemed necessary for the administration of any public trust.
