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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Gujarat - Subsection

Section 54(2) in The Bombay Public Trusts Act, 1950

(2)Any person charging or collecting such sums shall within three months from the expiration of the year for which his accounts are ordinarily kept, submit an account in such form as may be prescribed to the Deputy or Assistant Charity Commissioner.