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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(7) in Maharashtra Public Trust Rules, 1951

(7)[ The memorandum referred to in subsection (7) of section 18 shall be in the form of Schedule IIA hereto. Such memorandum shall be verified in the manner prescribed under sub-rule (4).] [Inserted by Notification No. 23469/E, dated 12th October 1956.]