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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(1) in Maharashtra Public Trust Rules, 1951

(1)Every public trust (other than a public trust exempted under section 58) shall pay to the Public Trusts Administration Fund out of its property or funds a contribution at such rate or rates as may be notified by an order made by the State Government, from time to time, under section 58 and published in the Official Gazette.