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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Gujarat - Subsection

Section 81(2) in The Bombay Public Trusts Act, 1950

(2)Subject to the provisions of sub-section (1), no suit, under section 50 shall, without the previous sanction of the State Government, be instituted against the Charity Commissioner in respect of a public trust of which he has been authorised to act as a trustee.