Section 21(1A) in Maharashtra Public Trust Rules, 1951
(1A)[ Where any trustee are entitle to file statements of accounts in the form of Schedules IXA and IXB hereto by virtue of any exemption granted under clause (b) of subsection (4) of section 33, they shall file such statements with the Deputy or Assistant Charity Commissioner within a period of three months from the date of balancing the accounts.
