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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(1)(m) in Maharashtra Public Trust Rules, 1951

(m)[ all cases of irregular, illegal or improper expenditure or failure or omission to recover moneys or other property belonging to the public trust or of loss, or waste of money or other property thereof, and whether such expenditure, failure, omission, loss or waste was caused in consequence of breach of trust or misapplication or any other misconduct on the part of the trustee or any other person while in the management of the trust; [Added by Notification No. 13337/P, dated 2nd June 1972.]