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[Cites 0, Cited by 0] [Section 119(2)] [Section 119] [Entire Act]

State of Gujarat - Subsection

Section 119(2)(z) in Gujarat Public Trusts Act, 2011

(z)the manner in which the custody and investment of the money to be credited to the Public Trusts Administration Fund and the disbursement and payment therefrom under section 85;
(za)the procedure to be followed by the tribunal under sub-section (3) and the other powers of the tribunal under clause (d) of sub-section (4) of section 96;
(zb)the form of notice in respect of reconstructed record under subsection (1) of section 108;
(zc)any other matters which are to be or may be prescribed under this Act.