Section 33(8) in Maharashtra Public Trust Rules, 1951
(8)[ Notwithstanding anything contained in these rules, in the case of public trusts falling in the class of trusts exempted from payment of contribution under subsection (2) of section 58 or in the class of public trusts of which contribution is remitted under subsection (3) of section 58 or in respect of which deductions have not been allowed in calculating the gross annual income as per sub-rule (3) of rule 32 or have been allowed in part only, or in respect of which the amount of excess contribution cannot be adjusted against contribution payable during the next financial year as provided in sub-rule (6B) of rule 32, or that due to inaccuracy in arithmetical calculations or clerical omissions, refund is due to a public trust, where the Charity Commissioner, Deputy or Assistant Charity Commissioner is satisfied that such public trust has paid contribution, he may suo motu or on application, direct that the amount of such contribution or, as the case may be, excess contribution, shall be refunded to such public trust and shall record reasons therefor.] [Inserted by Notification of 18.10.1988.]
