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[Cites 0, Cited by 2] [Section 41E] [Entire Act]

State of Maharashtra - Subsection

Section 41E(2) in The Maharashtra Public Trusts Act, 1950

(2)The Charity Commissioner shall in all such cases, except where it appears that the object of granting injunction would be defeated by delay, before granting an injunction, give notice of the facts brought to his notice to the trustee, or the person concerned.