Section 6(5) in Maharashtra Public Trust Rules, 1951

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(5)The fee to accompany the application shall be in cash and the following amounts:

	Rs.
(i) when the value of the property of a publictrust does not exceed Rs.2,000	3
(ii) when the value of the property of a publictrust exceeds Rs.2,000 but does not exceeds Rs.5,000.	5
(iii) when the value of the property of a publictrust exceeds Rs.5,000 but does not exceeds Rs.10,000.	10
(iv) when the value of the property of a publictrust exceeds Rs.10,000 but does not exceeds Rs.25,000.	20
(v) when the value of the property of a publictrust exceeds Rs.25,000.	25

Provided that no such fee shall be charged in the case of public trusts deemed to have been registered under section 28.

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