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[Cites 0, Cited by 0] [Section 41AA(4)] [Section 41AA] [Entire Act]

State of Maharashtra - Subsection

Section 41AA(4)(b) in The Maharashtra Public Trusts Act, 1950

(b)“indigent person” means a person whose total annual income does not exceed three thousand and six hundred rupees or such other limit as the State Government may, from time to time, by notification in the Official Gazette, specify;