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[Cites 0, Cited by 0] [Section 41AA(2)] [Section 41AA] [Entire Act]

State of Maharashtra - Subsection

Section 41AA(2)(b) in The Maharashtra Public Trusts Act, 1950

(b)It shall be the duty of every trustee of, or person connected with, such medical centre to comply with the directions issued under subsection (1) and to afford all reasonable facilities and assistance required by the said officer or the Charity Commissioner or his representative for verification of the implementation of such directions under clause (a) and to comply with