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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

Bombay Presidency - Subsection

Section 10(1)(a) in The Bombay Public Trusts (Corporations) Order, 1959.

(a)to be proceedings which ought to be disposed of by the Charity Commissioner for the Karnataka area or any Deputy or Assistant Charity Commissioner under him shall, as soon as may be, after such certification, be transferred to that Charity Commissioner for disposal;