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[Cites 0, Cited by 0] [Section 41AA(4)] [Section 41AA] [Entire Act]

State of Maharashtra - Subsection

Section 41AA(4)(c) in The Maharashtra Public Trusts Act, 1950

(c)“person belonging to the weaker sections of the people” means a person who is not an indigent person, but whose income does not exceed fifteen thousand rupees per annum or such other limits as the State Government may, from time to time, by notification in the Official Gazette, specify;