Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Gujarat - Subsection Section 3(1) in Gujarat Public Trusts Act, 2011 (1)For carrying out the purposes of this Act, the State Government shall, by notification in the Official Gazette, appoint a person to be the Charity Commissioner for the State.
