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State of Chattisgarh - Section

Section 35 in Chhattisgarh District Mineral Foundation Trust Rules, 2015

35. Revocation.

- This Trust is revocable at the discretion of the Settlor. The Trust shall continue to exist till such time as may be decided by the Settlor. At the time of extinguishment of the trust, all the assets and liabilities of the Trust shall be transferred to the State Government.