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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(3) in Maharashtra Public Trust Rules, 1951

(3)The Charity Commissioner, after hearing the applicants and making such inquiry (if any) if deems fit, may either summarily dismiss the application or grant the consent applied for ;Provided that no such consent shall be given unless the trustees have been given an opportunity of being heard.