Section 33(7) in Maharashtra Public Trust Rules, 1951
(7)[ If the Deputy or Assistant Charity Commissioner has reasons to believe at any time after the notice of demand is issued under sub-rule (1), that the amount specified in the notice of demand is under assessed on an ground whatsoever, then the Deputy or Assistant Charity Commissioner shall cause to be issued a supplementary of demand and accordingly, the other provisions of this rule shall apply as if the notice were a notice issued under sub-rule (1).] [Inserted by Notification No. 13337/P, dated 2nd June 1972.]
