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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(2B) in Maharashtra Public Trust Rules, 1951

(2B)Memorandum of Change in the form of Schedule-III A shall be accompanied by the copy of registered Conveyance Deed and any other relevant documents transferring property to the trust or by the trust.] [Inserted by Notification No. BPT-1117/C.R. 59/Desk XV, dated 15.5.2019.]