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[Cites 0, Cited by 0] [Section 22C(1)] [Section 22C] [Entire Act]

State of Maharashtra - Subsection

Section 22C(1)(b) in The Maharashtra Public Trusts Act, 1950

(b)which has been registered under this Act before the coming into force of the Bombay Public Trusts (Amendment) Act, 1955 (hereinafter referred to as “the said date”) on an application made under section 18, or