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

State of Maharashtra - Subsection

Section 56N(2)(e) in The Maharashtra Public Trusts Act, 1950

(e)ensure that the income and property of the endowment are applied to the objects and for the purposes for which such endowment was created, intended or is to be administered;