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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Gujarat - Subsection

Section 64(d) in The Bombay Public Trusts Act, 1950

(d)any other inquiry in which by rules or a general or special order made by the State Government in this behalf, the assessors are required to assist and advise the Charity Commissioner, the Deputy or Assistant Charity Commissioner or any other officer appointed under this Act;