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[Cites 0, Cited by 12] [Section 41D] [Entire Act]

State of Maharashtra - Subsection

Section 41D(5) in The Maharashtra Public Trusts Act, 1950

(5)A trustee, aggrieved by an order made under sub-section (1) may, within ninety days from the date of communication of the order of suspension, removal or dismissal, apply to the Court against such order.