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State of Maharashtra - Section

Section 31 in Maharashtra Public Trust Rules, 1951

31. Time of applying to the Court under section 55.

- The time for the trustees to apply to the Court for directions under section 55, shall be three months from the date of the receipt of the notice from the Charity Commissioner.Provided that the Charity Commissioner may, in his discretion, allow a longer time or grant extension of time for the purpose.