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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(2)(d) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004

(d)any contributions or grants made to the Trust by Government or by any local authority, trust or other institution or party or person;