- [(1)] [Renumbered by Notification No. 13337/P, dated 2nd June 1972.] When a public trust is enrolled in the Register of Public Trusts a certificate in the following form shall be issued to the trustee in token of the registration. Such certificate shall be signed by the Deputy or Assistant Charity Commissioner in charge of the Public Trusts Registration Office and shall bear the official seal.Form of CertificateIt is hereby certified that the Public Trust described below has this day been duly registered under the Bombay Public Trusts Act, 1950 (Bom.XXIX of 1950) at the Public Trusts Registration Office ...................... Name of the Public rust ...............................Number in the Register of Public Trusts ...... ............. Certificate issued to .................................. Given under my hand this ...................... Day of.............19 .Signature ...................SealDesignation ................(2)[ If any certificate of registration is lost, destroyed or defaced, the Deputy or Assistant Charity Commissioner may, on an application for the purpose, issue a duplicate thereof [(the word "Duplicate" being clearly stamped in red ink)] [Added by Notification No. 13337/P, dated 2nd June 1972.] on payment of such charge therefor not exceeding two rupees as the Deputy or Assistant Charity Commissioner may deem fit.]
