Section 47(2)(b) in Gujarat Public Trusts Act, 2011

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State of Gujarat - Subsection

Section 47(2)(b) in Gujarat Public Trusts Act, 2011

(b)It shall be the duty of every trustee of, or person connected with, such medical centre to comply with the direction issued under sub-section (1) and to afford all reasonable facilities and assistance required by the said officer or the Charity Commissioner or his representative for verification of the implementation of such directions under clause (a) and to comply with the requirements thereunder,

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State of Gujarat - Subsection

Section 47(2)(b) in Gujarat Public Trusts Act, 2011