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 10] [Section 21] [Entire Act] State of Gujarat - Subsection Section 21(2) in The Bombay Public Trusts Act, 1950 (2)The entries so made shall, subject to the provisions of this Act and subject to any change recorded under the following provisions, be final and conclusive.
