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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(2) in Gujarat District Mineral Foundation Rules, 2016

(2)Upon issuance of notification under sub-rule (1) the District Mineral Foundation shall be registered as a society for charitable purpose under the Societies Registration Act, 1860 and shall be a public trust under sub-section (13) of section 2 of the Gujarat Public Trusts Act, 1950.