Section 33(4)(a) in The Maharashtra Public Trusts Act, 1950

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State of Maharashtra - Subsection

Section 33(4)(a) in The Maharashtra Public Trusts Act, 1950

(a)the Charity Commissioner may direct a special audit of the accounts of any public trust whenever in his opinion such special audit is necessary. The provisions of sub-sections (2) and (3) shall, so far as may be applicable, apply to such special audit. The Charity Commissioner may direct the payment of such fee as may be prescribed for such special audit; and

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State of Maharashtra - Subsection

Section 33(4)(a) in The Maharashtra Public Trusts Act, 1950