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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(4) in Maharashtra Public Trust Rules, 1951

(4)If in any other case, it is necessary in the opinion of the Deputy of Assistant Charity Commissioner to obtain the direction of the court for the appropriation of the amount under section 55, he shall make a report to the Charity Commissioner and may, pending the decision of the court, direct that the amount shall be deposited in such manner as he thinks fit.