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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(2)(a) in The Bombay Public Trusts (Corporations) Order, 1959.

(a)in respect of so much of the said property as is situate in the State of Rajasthan, the registration of such trust shall be deemed to be cancelled;