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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Gujarat - Subsection

Section 112(2) in Gujarat Public Trusts Act, 2011

(2)If the Charity Commissioner, the Joint Charity Commissioner or the Deputy or Assistant Charity Commissioner, as the case may be, is satisfied that the application was either frivolous or vexatious, he may, after recording reasons, order that compensation of such amount not exceeding five thousand rupees as he may determine be paid by the applicant to the opponent.