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[Cites 0, Cited by 7] [Section 79] [Entire Act]

State of Maharashtra - Subsection

Section 79(2) in The Maharashtra Public Trusts Act, 1950

(2)The decision of the Deputy or Assistant Charity Commissioner or the Charity Commissioner in appeal, as the case may be, shall, unless set aside by the decision of the Court on application or of the High Court in appeal be final and conclusive.