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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Gujarat - Subsection

Section 69(h) in The Bombay Public Trusts Act, 1950

(h)power to enter on and inspect any trust property, to call for and inspect any proceedings of a trustee, and to call for any return, statement, [books of accounts, document or] [These words were substituted for the words 'account or' by Gujarat 31 of 1962, Section 7.] report from trustees or any person connected with a public trust under section 37;