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[Cites 0, Cited by 0] [Section 25AAA] [Entire Act]

State of Maharashtra - Subsection

Section 25AAA(5) in Maharashtra Public Trust Rules, 1951

(5)The Charity Commissioner may issue a certificate to the Collector of the District (by whatever name called) for attachment of the property of the person committing breach and the Collector shall proceed to attach the property and upon further directions of the Charity Commissioner, sell it and remit the sale proceeds to the Charity Commissioner.