Section 56R(2)(b) in The Maharashtra Public Trusts Act, 1950

[Cites 0, Cited by 0] [Section 56R(2)] [Section 56R] [Entire Act]

State of Maharashtra - Subsection

Section 56R(2)(b) in The Maharashtra Public Trusts Act, 1950

(b)all the powers, duties and functions which may, by or under the provisions of this Act, be exercised or performed by or on behalf of the committee, shall, during the period of supersession, be exercised and performed by such person or persons as the State Government having regard to the provisions of sub-section (1) of section 56G may direct; and

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State of Maharashtra - Subsection

Section 56R(2)(b) in The Maharashtra Public Trusts Act, 1950