Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 41] [Entire Act] State of Maharashtra - Subsection Section 41(2) in The Maharashtra Public Trusts Act, 1950 (2)Subject to the provisions of section 72, the order of the Charity Commissioner under sub-section (1) shall be final and conclusive.
