Section 6(4) in Maharashtra Public Trust Rules, 1951
(4)Every person signing the application shall subscribe on solemn affirmation before the Deputy or Assistant Charity Commissioner, a Justice of the Peace, [an Executive Magistrate or a Notary appointed under the Notaries Act, 1952 for the State of Maharashtra] [Substituted by Notification No. 31190/B, dated 4th December 1962.] that the facts mentioned in the said application are true to the best of my knowledge and belief.
