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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Maharashtra - Subsection

Section 86(6) in The Maharashtra Public Trusts Act, 1950

(6)All records maintained by Registrars under the Madhya Pradesh Public Trusts Act, 1951, shall be transferred to the Charity Commissioner or to the Deputy or Assistant Charity Commissioner as the Charity Commissioner may direct.