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[Cites 0, Cited by 0] [Section 18B(1)] [Section 18B] [Entire Act]

State of Maharashtra - Subsection

Section 18B(1)(i) in The Maharashtra Cooperative Societies Rules, 1961

(i)any object of public utility, welfare activity, education, relief to poor, medical relief and for any other charitable purpose defined in Section 2 of the Charitable Endowment Act, 1890;