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State of Maharashtra - Section

Section 15 in The Maharashtra Public Trusts Act, 1950

15. Public Trusts Registration Offices.––

In every region or sub-region there shall be a Public Trusts Registration Office:Provided that for two or more regions or sub-regions, there may be one Public Trusts Registration Office:Provided further that for one region or sub-region there may be one or more Joint Public Trusts Registration Offices.