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 0] [Section 44] [Entire Act] State of Gujarat - Subsection Section 44(4) in The Bombay Public Trusts Act, 1950 (4)The Charity Commissioner shall be the sole trustee and it shall not be lawful to appoint him as a trustee alongwith other persons.
