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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(2) in The M.P. Society Registrikaran Adhiniyam, 1973

(2)[ The property acquired or transferred shall not be utilised for any object other than the object of the society unless permission from the Registrar has been obtained and in case of gift written consent of the donor has also been obtained.