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[Cites 0, Cited by 0] [Section 79CC] [Entire Act]

State of Maharashtra - Subsection

Section 79CC(2) in The Maharashtra Public Trusts Act, 1950

(2)If the Deputy or Assistant Charity Commissioner or the Charity Commissioner, as the case may be, is satisfied that the application was either frivolous or vexatious he may, after recording reasons, order that compensation to such amount not exceeding five hundred rupees as he may determine be paid by the applicant to the opponent.