Section 22(1) in Maharashtra Public Trust Rules, 1951
(1)Subject to the conditions and on payment of the fees hereinafter specified, the [Charity Commissioner, Deputy] [Substituted by Notification No. 13337/P, dated 2nd June 1972.] or Assistant Charity Commissioner shall, on application by any person having interest or permitted in this behalf by the [Charity Commissioner, Deputy] [Substituted by Notification No. 13337/P, dated 2nd June 1972.] or Assistant Charity Commissioner, allow inspection of any entry or portion thereof, in the Register of Public Trusts or any statement, notice, intimation, account, audit report or any other document filed under the Act.
