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[Cites 0, Cited by 0] [Section 56E] [Entire Act]

State of Maharashtra - Subsection

Section 56E(2) in The Maharashtra Public Trusts Act, 1950

(2)The committee shall have power to acquire, hold and dispose of property, subject to such conditions and restrictions as may be prescribed, and may sue and be sued in the names of all the members of the committee.