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 0] [Section 56B] [Entire Act] State of Gujarat - Subsection Section 56B(2) in The Bombay Public Trusts Act, 1950 (2)If upon receipt of such notice or otherwise Charity Commissioner makes any application in that behalf, he shall be added as a party at any stage of such suit or proceedings.
