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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(b) in The Charitable Endowments (Madhya Pradesh) Rules, 1957

(b)"Treasurer" means the Treasurer of Charitable Endowments for the State of Madhya Pradesh for the time being appointed under sub-section (1) of Section 3 of the Act and includes such other officer as the Treasurer may appoint to discharge any of the functions assigned to him under these rules;