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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(3) in Rajasthan Public Trust Act, 1959

(3)The amount determined to be payable by any trustee or any other person in accordance with Clause (d) of Sub-section (2) (hereinafter referred to as "the amount surcharged") shall, subject to any order of the Court under Section 50, be paid by the trustee or person surcharged, within such time as the Assistant Commissioner may fix.