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[Cites 0, Cited by 37] [Entire Act]

State of Gujarat - Section

Section 32 in The Bombay Public Trusts Act, 1950

32. Maintenance of accounts.

(1)Every trustee of a public trust [***] [The words 'which have been registered under this Act' deleted by Bombay 6 of 1960, Section 18.] shall keep regular accounts.
(2)Such accounts shall be kept in such form as may be approved by the Charity Commissioner and shall contain such particulars as may be prescribed.