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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1)(i) in The Charitable Endowments (Madhya Pradesh) Rules, 1957

(i)in the case of property other than securities for money, the actual charges incurred by the Treasurer in the discharge of his functions in respect of the property;