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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Gujarat - Subsection

Section 94(2) in Gujarat Public Trusts Act, 2011

(2)The Deputy or Assistant Charity Commissioner shall forward the consolidated statement of the reports made by public trusts registered at the Public Trusts Registration Office under sub-section (1) to the Charity Commissioner alongwith his recommendations.