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[Cites 0, Cited by 2] [Section 47] [Entire Act]

State of Maharashtra - Subsection

Section 47(2) in The Maharashtra Public Trusts Act, 1950

(2)The Charity Commissioner may, after hearing the parties and making such enquiry as he may deem fit, by order appoint any person as a trustee or may also remove or discharge any trustee for any of the reasons specified in sub-section (1).