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Bombay HC: For Inquiry Conducted u/s 50A of Trusts Act, Amalgamation of Two Trusts Not Relevant - (13 May 2025)

TRUSTS AND SOCIETIES

Bombay High Court has stated that for inquiry to be conducted under Section 50A of Maharashtra Public Trusts Act, 1950 amalgamation of two trusts is not relevant.

Tags : BOMBAY HIGH COURT   SECTION 50A   AMALGAMATION  

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