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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Gujarat - Subsection

Section 49(1) in The Bombay Public Trusts Act, 1950

(1)Nothing in this Act will be deemed to prevent the transfer, by the Charity Commissioner, of any property vested in him by the trustee, to-
(a)the original trustee (if any),
(b)any other lawfully appointed trustee, or
(c)any other person, if the Court so directs.