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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(1B) in Maharashtra Public Trust Rules, 1951

(1B)Summons may be sustained by a letter or letter of request where the person to be summoned is, in the opinion of the Charity Commissioner, [Joint Charity Commissioner], Deputy Charity Commissioner or Assistant Charity Commissioner, of a rank entitling him to such a mark of consideration.