Section 7A(2)(b) in Maharashtra Public Trust Rules, 1951

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State of Maharashtra - Subsection

Section 7A(2)(b) in Maharashtra Public Trust Rules, 1951

(b)Notwithstanding anything contained in clause (a) the Deputy or Assistant Charity Commissioner may by order in writing exempt the applicant from payment of the whole or part of the cost of issuing such public notice, if he is satisfied that the applicant is not in a position to bear such cost, regard being had to the capacity of the trust to pay the financial position of the applicant or the nature of his interest in the matter.

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State of Maharashtra - Subsection

Section 7A(2)(b) in Maharashtra Public Trust Rules, 1951