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State of Maharashtra - Section

Section 17 in The Maharashtra Public Trusts Act, 1950

17. Books, indices and registers.––

In every Public Trusts Registration Office or Joint Public Trusts Registration Office, it shall be the duty of the Deputy or Assistant Charity Commissioner in charge to keep and maintain such books, indices and other registers as may be prescribed. Such books, indices and other registers shall contain such particulars as may also be prescribed.