Section 6(1)(a) in The Charitable Endowments Act, 1890

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(a) in The Charitable Endowments Act, 1890

(a)if the property is already held in trust for a charitable purpose, then by the person acting in the administration of the trust, or, where there are more persons than one so acting, then by those persons or a majority of them; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 6(1)(a) in The Charitable Endowments Act, 1890