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[Cites 0, Cited by 4] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(1) in The M.P. Public Trusts Act, 1951

(1)The [Collector] [Substituted by M.P. A.O. 1956.] shall be the Registrar of Public Trusts in respect of every public trust the principal office or the principal place of business of which as declared in the application made under sub-section (3) of Section 4 is situate in his direct.