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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(2) in Gujarat Public Trusts Act, 2011

(2)It shall be the duty of the trustee of a public trust to file a copy of the balance sheet and income and expenditure account forwarded by the Auditor before the Deputy or Assistant Charity Commissioner of the region or sub-region or to the Charity Commissioner, if the Charity Commissioner requires him to do so.