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[Cites 0, Cited by 0] [Section 56A] [Entire Act]

State of Maharashtra - Subsection

Section 56A(2) in The Maharashtra Public Trusts Act, 1950

(2)The Court, on an application under sub-section (1), may give its opinion, advice or direction thereon after giving notice to the Charity Commissioner. The Court before giving any opinion, advice or direction shall afford a reasonable opportunity of being heard to all persons appearing in connection with the application.