Section 5(1)(a) in The M.P. Public Trusts Rules, 1962

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State of Madhya Pradesh - Subsection

Section 5(1)(a) in The M.P. Public Trusts Rules, 1962

(a)on the notice-board at the office of the -

(i)Registrar of Public Trusts.

(ii)Tahsildar of the Tahsil in which the principal office or the principal place of business of the Trust is situate; and