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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(4) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004

(4)Where any property is handed over or transferred as provided under sub¬section (1) or (2), the Executive Officer shall, after due verification of the inventory, pass a receipt in writing for the same to the transferor, and thereupon, the Executive Officer shall be responsible for safe custody of such property.