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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1)(d) in The M.P. Public Trusts Rules, 1962

(d)require the manager or working trustee or any person having the custody or control of, or accountable for, any movable property belonging to the trust to produce such property for the inspection of the auditor or to give the auditor such information as may be necessary regarding the same.