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[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

State of Maharashtra - Subsection

Section 84(2)(f) in The Maharashtra Public Trusts Act, 1950

(f)the form in which an application for the registration of a Public Trust is to be made and the fee to be paid for the same, the other particulars to be entered therein and the manner in which an application for such registration to be signed and verified and the value and kind of trust property in respect of which it shall not be necessary to give particulars under section 18;