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[Cites 0, Cited by 0] [Section 41AA(2)] [Section 41AA] [Entire Act]

State of Maharashtra - Subsection

Section 41AA(2)(c) in The Maharashtra Public Trusts Act, 1950

(c)In case there arises any dispute relating to the interpretation, implementation or any matter whatsoever in respect of any direction issued under sub-section (1), it shall be referred to the State Government, through the Charity Commissioner, for appropriate directions.