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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(2A) in Maharashtra Public Trust Rules, 1951

(2A)[ The auditor shall also submit additional information pertaining to the income tax returns of the trust in the form given in Schedule IX-D.] [Inserted by Notification No. BPT-1117/C.R. 59/Desk XV, dated 15.5.2019.]