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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(4) in Maharashtra Public Trust Rules, 1951

(4)require the trustee or any person having the custody or control of, or accountable for, any move able property belonging to the trust to produce such property for the inspection of the auditor or to give the auditor such information as may be necessary regarding the same.