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[Cites 0, Cited by 0] [Section 56QQ(4)] [Section 56QQ] [Entire Act]

State of Maharashtra - Subsection

Section 56QQ(4)(iii) in The Maharashtra Public Trusts Act, 1950

(iii)the payment of any expenses lawfully incurred by the committee in the exercise of its powers and in the performance of its duties and functions as provided by section 56N.