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[Cites 0, Cited by 0] [Section 56QQ(2)] [Section 56QQ] [Entire Act]

State of Maharashtra - Subsection

Section 56QQ(2)(a) in The Maharashtra Public Trusts Act, 1950

(a)save as otherwise provided in sub-section (3) in respect of Kolhapur, the total balances (whether in cash, securities or in any other form) standing to the credit of any endowment held by the State Government immediately before such endowment or the management thereof is transferred to, and vested in, the members of the committee under section 56D;