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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(8)(c) in The Maharashtra Public Trusts Act, 1950

(c)in the case of a society registered under the Societies Registration Act, 1860, its governing body, whether or not the property of the society is vested in a trustee;