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

State of Gujarat - Subsection

Section 59(3) in Gujarat Public Trusts Act, 2011

(3)A trustee stating in good faith the facts of any matter relating to the trust in application under sub-section (1) and acting upon the opinion advice or direction of the tribunal given thereon, shall be deemed, as far as his responsibility is concerned, to have discharged his duty as such trustee in the matter in respect of which the application was made.