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[Cites 0, Cited by 0] [Section 22C] [Entire Act]

State of Maharashtra - Subsection

Section 22C(2) in The Maharashtra Public Trusts Act, 1950

(2)In the case of a public trust deemed to have been registered under section 28 read with Schedule AA, the provisions of sub-section (1) shall apply with the modification that the said date shall refer to the date of the coming into force of the Bombay Public Trusts (Unification and Amendment) Act, 1959.