Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12A] [Entire Act] State of Maharashtra - Subsection Section 12A(6) in Maharashtra Public Trust Rules, 1951 (6)The Deputy or Assistant Charity Commissioner shall, after sale of the property of the trust to be de-registered, deposit the sale proceeds in the Public Trusts Administration Fund.]
