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[Cites 0, Cited by 1] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(2) in Rajasthan Public Trust Act, 1959

(2)If the working trustee or any other trustee or person having interest in the trust so directed fails to make an application as required, or if there is no trustee of the public trust, or if, for any other reason, the Assistant Commissioner considers it expedient to do so. he shall himself make an application to the Court.