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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Maharashtra - Subsection

Section 3A(2) in The Maharashtra Public Trusts Act, 1950

(2)The State Government may, by general or special order, declare a Joint Charity Commissioner to be the regional head to superintended, subject to the control of the Charity Commissioner, the administration in one or more regions or sub-regions, as may be specified in such order.