Section 23(3) in Maharashtra Public Trust Rules, 1951
(3)[ On every copy of the proceedings of an inquiry furnished under this rule in which an appeal is provided under the Act, the officer granting the copy shall endorse, in legible letters, the date on which-(a)the copy was applied for,(b)the copy was ready for delivery,(c)the copy was, delivered, and(d)the endorsement was made.]
