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[Cites 0, Cited by 0] [Section 31A] [Entire Act]

State of Maharashtra - Subsection

Section 31A(3) in Maharashtra Public Trust Rules, 1951

(3)Where an endowment consists of jewelry, or other movable property of a nonperishable nature exceeding one thousand rupees in value, the committee shall not sell, pledge or otherwise dispose it of without the previous approval of the Charity Commissioner.]