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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(1)(a) in The Maharashtra Public Trusts Act, 1950

(a)For the purpose of this sub-section ‘gross annual income’ means gross income from all sources in a year (including all donations and offerings), but does not include any payment made or anything given with a specific direction that it shall form part of the corpus of the public trust, nor include any deductions which the State Government may allow by rules: