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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2) in Maharashtra Public Trust Rules, 1951

(2)Also, there shall be maintained in each Public Trusts Registration Office or Joint Public Trusts Registration Office a register in the form of Schedule VII hereto of such decisions forwarded by the Charity Commissioner for effecting the necessary changes in the Register of Public Trusts.