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[Cites 0, Cited by 3] [Section 53] [Entire Act]

State of Maharashtra - Subsection

Section 53(1) in The Maharashtra Public Trusts Act, 1950

(1)Where under any will a bequest has been made in favour of a public trust or where such bequest itself creates a public trust, it shall be the duty of the executor under the will to forward copy thereof to the Deputy or Assistant Charity Commissioner for the region or sub-region where such trust may have been, or is required to be, registered.