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 5] [Section 56] [Entire Act] State of Gujarat - Subsection Section 56(2) in The Bombay Public Trusts Act, 1950 (2)Any decision or order passed by the Court under sub-section (1) shall be deemed to be a decree of such court and an appeal shall lie therefrom to the High Court.
