Section 22B(3)(a) in The Maharashtra Public Trusts Act, 1950

[Cites 0, Cited by 0] [Section 22B(3)] [Section 22B] [Entire Act]

State of Maharashtra - Subsection

Section 22B(3)(a) in The Maharashtra Public Trusts Act, 1950

(a)in the case of a public trust which is deemed to have been registered under section 28 or which has been registered under this Act before the said date specify the name of the public trust against the entries made in respect of such trust in the register kept under section 17, and

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State of Maharashtra - Subsection

Section 22B(3)(a) in The Maharashtra Public Trusts Act, 1950