Section 21(1B) in Maharashtra Public Trust Rules, 1951
(1B)Where any trustees are exempted from filing any such statements of accounts under the provision of section 33 referred to in the last preceding sub-rule, they shall file an affidavit as to the extent of their income with the Deputy Charity Commissioner or Assistant Charity Commissioner of the Region, within a period of three months from the date of balancing the accounts.] [Inserted by Notification No. 13337/P, dated 2nd June 1972.]
