Section 2(9)(c) in The M.P. Public Trusts Act, 1951

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State of Madhya Pradesh - Subsection

Section 2(9)(c) in The M.P. Public Trusts Act, 1951

(c)in the case of a public trust having its principal office or principal place of business outside [Madhya Pradesh] [Substituted by M.P. Act No. 23 of 1958.] the person in charge of the management of the property and administration of the public trust;

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State of Madhya Pradesh - Subsection

Section 2(9)(c) in The M.P. Public Trusts Act, 1951