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[Cites 0, Cited by 0] [Section 22B] [Entire Act]

State of Maharashtra - Subsection

Section 22B(2) in The Maharashtra Public Trusts Act, 1950

(2)Such application shall be signed and verified in the prescribed manner by the trustee or his agent specially authorized by him in this behalf and made to the Deputy or Assistant Charity Commissioner who made entries in respect of such public trust in the register kept under section 17 or with whom the application for registration of the public trust was pending, as the case may be.