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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(3) in Gujarat Public Trusts Act, 2011

(3)Such application shall be made to the Deputy or Assistant Charity Commissioner of the region or sub-region within the jurisdiction of which the trustee has ail office for the administration of the trust or, as the case may be, the trust property, or substantial portion of the trust property is situated.