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[Cites 0, Cited by 0] [Section 56S(2)] [Section 56S] [Entire Act]

State of Maharashtra - Subsection

Section 56S(2)(ii) in The Maharashtra Public Trusts Act, 1950

(ii)the manner in which any person who is not a member of a committee, or sub-committee may be associated with such committee or sub-committee as the case may be, under section 56K;