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[Cites 0, Cited by 0] [Section 7A(3)] [Section 7A] [Entire Act]

State of Maharashtra - Subsection

Section 7A(3)(b) in Maharashtra Public Trust Rules, 1951

(b)by affixing a copy of such [or by publication of such notice on the Official Website of the Charity Commissioner] [Inserted by Notification No. BPT-1117/C.R. 59/Desk XV, dated 15.5.2019.], and also on some conspicuous part of the property involved, if any, and