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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Charitable Endowments Act, 1890

(2)On application made as hereinafter mentioned, and with the concurrence of the person or persons making the application, the [appropriate Government] [[Substituted by A.O.1937,for " Local Government" .]] may, if it thinks fit, modify any scheme settled under this section or substitute another scheme in its stead.