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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Maharashtra - Subsection

Section 59(1) in The Maharashtra Public Trusts Act, 1950

(1)If the trustee of a public trust (other than the Charity Commissioner) or the person charging or collecting dharmada fails to pay the contribution under section 58 he shall be liable to penalties provided in section 66.