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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Gujarat - Subsection

Section 57(1)(d) in Gujarat Public Trusts Act, 2011

(d)in any of the cases mentioned in sections 11 to 14 or in regard to the appropriation of the dharmada sums held in trust under section 56, the directions of the tribunal are necessary, the Charity Commissioner shall require the trustees to apply within the prescribed time for directions to the Tribunal and the trustees shall comply with such requisition.