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

Union of India - Subsection

Section 3(2) in The Charitable and Religious Trusts Act, 1920

(2)directing that the accounts of the trust shall be examined and audited:Provided that no person shall apply for any such direction in respect of accounts relating to a period more than three years prior to the date of the petition.