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[Cites 0, Cited by 0] [Section 7A(2)] [Section 7A] [Entire Act]

State of Maharashtra - Subsection

Section 7A(2)(a) in Maharashtra Public Trust Rules, 1951

(a)When any such inquiry is initiated on application, the Deputy or Assistant Charity Commissioner shall, by order in writing,-
(i)call upon the applicant to pay the estimated cost of giving such public notice within a specified time, regard being had to the mode of issuing such public notice; or
(ii)when publication of such notice by an advertisement in one or more local newspapers is ordered in addition to other modes of publication, allow the applicant to publish at his own cost the public notice prepared by the Deputy or Assistant Charity Commissioner in the newspapers approved by the said officer within a specified time.