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[Cites 0, Cited by 3] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(1) in The Maharashtra Public Trusts Act, 1950

(1)If the Charity Commissioner decides that any person connected with the trust is liable to pay to the public trust any amount for the loss caused to the trust, the Charity Commissioner may direct that the amount shall be surcharged on the person.