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[Cites 0, Cited by 1] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(4) in The Maharashtra Public Trusts Act, 1950

(4)Such application shall—
(a)in the case of a public trust created before this Act was applied to it, be made, within three months from the date of the application of this Act, and
(b)in the case of a public trust created after this Act comes into force, within three months of its creation.