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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2) in The Charitable Endowments (Madhya Pradesh) Rules, 1957

(2)The Treasurer may deduct any fees payable to the State Government under this rule on account of any endowments from any money in his hands on account of such endowment. If he holds no such moneys the amount shall be claimed from the administrators of the endowment.