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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(4) in Maharashtra Public Trust Rules, 1951

(4)Such inspection shall be allowed during office-hours only, subject to such supervision as the [Charity Commissioner, Deputy] [Substituted by Notification No. 13337/P, dated 2nd June 1972.] or Assistant Charity Commissioner may in each case direct.