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[Cites 0, Cited by 8] [Entire Act]

State of Maharashtra - Section

Section 32 in The Maharashtra Public Trusts Act, 1950

32. Maintenance of accounts.––

(1)Every trustee of a public trust shall keep regular accounts.
(2)Such account shall be kept in such form as may be approved by the Charity Commissioner and shall contain such particulars as may be prescribed.