Section 7A(2)(c) in Maharashtra Public Trust Rules, 1951

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State of Maharashtra - Subsection

Section 7A(2)(c) in Maharashtra Public Trust Rules, 1951

(c)When the applicant fails to pay the estimated costs of giving such public notice within the specified time without reasonable excuse, or where the applicant is so exempted from depositing or meeting the cost of issuing such public notice or when the inquiry is made by the Deputy or Assistant Charity Commissioner on his own motion, the Deputy or Assistant Charity Commissioner shall direct the cost to be initially met from the Public Trusts Administration Fund and then while making the final order shall pass appropriate orders as to its reimbursement or otherwise from the property of the trust or any party to the proceedings as he may deem fit.

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State of Maharashtra - Subsection

Section 7A(2)(c) in Maharashtra Public Trust Rules, 1951