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[Cites 0, Cited by 13] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(2) in The Maharashtra Public Trusts Act, 1950

(2)For the purpose of verifying the correctness of the entries in the register kept under section 17 or ascertaining whether any change has occurred in any of the particulars recorded in the register, the Deputy or Assistant Charity Commissioner may hold an inquiry in the prescribed manner.