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

State of Maharashtra - Subsection

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

(b)which has been registered under this Act before the date of 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