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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(b) in The Charitable Endowments (Madhya Pradesh) Rules, 1957

(b)The Central Government may, if it deems necessary on account of the reorganisation of a State, distribute the Fund of that State to other States or Union Territories for management by the Managing Committee of such State or Union territories.