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[Cites 0, Cited by 1] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(2) in The M.P. Public Trusts Act, 1951

(2)On receipt of such information the Registrar may, if he considers it necessary, issue any directions to the working trustee regarding the filling of such vacancy not inconsistent with any instrument of trust or the mode of succession specified in the register and the working trustee shall comply with any such direction.