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[Cites 0, Cited by 1] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(2) in The Maharashtra Public Trusts Act, 1950

(2)It shall be the duty of every trustee to afford all reasonable facilities to any officer exercising any of the powers under sub-section (1) and the trustees or any persons connected with the public trust shall comply with any order made or direction issued by such officer in exercise of the power conferred upon him by or under sub-section (1).