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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Gujarat - Subsection

Section 59(1) in The Bombay Public Trusts Act, 1950

(1)If the trustee of a public trust (other than the Charity Commissioner) [or the person charging or collecting dharmada] [These words were inserted by Bombay 14 of 1951, Section 16.] fails to pay the contribution under section 58 he shall be liable to penalties provided in section 66.