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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(2)(b) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004

(b)all sums received by way of offerings, gifts or donations to the Sansthan Trust or by way of Pooja charges or by way of sale proceeds by auction of the things received in kind;