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[Cites 0, Cited by 0] [Section 56R] [Entire Act]

State of Maharashtra - Subsection

Section 56R(3) in The Maharashtra Public Trusts Act, 1950

(3)On the expiration of the period of supersession specified in the notification issued under sub-section (1), the State Government may—
(a)extend the period of supersession for such further period as it may consider necessary, or
(b)reconstitute the committee in the manner provided in section 56E.