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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1A) in Maharashtra Public Trust Rules, 1951

(1A)[ The memorandum referred to in subsection (1A) of section 22 shall be in the form of Schedule IIIA hereto, and shall be verified in the manner provided in sub-rule (4) of rule 6.] [Added by Notification No. 13337/P, dated 2nd June 1972.]