Section 8A in Maharashtra Public Trust Rules, 1951
8A. [ Registration of public trust when its name is duly changed. [Added by Notification No. 13337/P, dated 2nd June 1972.]
- Where the name of any trust is duly changed and the Deputy or Assistant Charity Commissioner records this change of the name in respect of the trust in the Register of Public Trusts, the Deputy or Assistant Charity Commissioner may either correct the original certificate is produced, or issue a fresh certificate of registration in the new name with the original registration number on payment of a sum not exceeding one rupee.]
