Section 2(1)(b) in Maharashtra Public Trust Rules, 1951

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(b)by affixing a copy thereof on the notice board at the office of -

(i)the Charity Commissioner,

(Deleted),

(iii)the Collector in Greater Bombay, and

(iv)the Mamlatdar or Mahalkari or (as the case may be the Tahsildar) in areas outside Greater Bombay.

(ii)

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