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[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

State of Gujarat - Subsection

Section 84(2)(h) in The Bombay Public Trusts Act, 1950

(h)the form in which the [trustee] [This word was substituted for the words 'Deputy of Assistant Charity Commissioner' by Bombay 47 of 1950, Section 4.] has to make a report regarding the change under section 22;