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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Maharashtra - Subsection

Section 47(1)(g) in The Maharashtra Public Trusts Act, 1950

(g)becomes in the opinion of the Charity Commissioner unfit or physically incapable to act in the trust or accepts a position which is inconsistent with his position as trustee;