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[Cites 0, Cited by 10] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(4) in The M.P. Public Trusts Act, 1951

(4)"public trust" means an express or constructive trust for a public, religious or charitable purposes and includes a temple, a math, a mosque, a church, a wakf or any other religious or charitable endowment and a society formed for a religious or charitable purpose;