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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(2) in Maharashtra Public Trust Rules, 1951

(2)The balance sheet and income and expenditure account require under sub-section (1) of section 34 to be prepared by the auditor or any person authorized in this behalf under subsection (2) of section 33 and forwarded by him to the Deputy or Assistant Charity Commissioner, shall be in the form of Schedule VIII and IX respectively.