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State of Maharashtra - Section

Section 13B in Maharashtra Public Trust Rules, 1951

13B. [ Form and manner of verification of memorandum under section 22C. [Inserted by Notification No. 23469/E, dated 12th October 1956. ]

- The memorandum referred to in section 22C shall be in Form of Schedule IIA hereto and shall be verified in the manner provided under sub-rule (4) of rule 6.]