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 0] [Entire Act] State of Maharashtra - Section Section 108 in Nagpur Improvement Trust Act, 1936 108. Damages to be paid to Trust. - All [***] [The words 'fines and' were omitted by A. O., 1937.] damages realised in connection with prosecutions under this Act shall be paid to the Trust.[CHAPTER XA] [Inserted by Mah. 31 of 2011, s. 11.] Appeals
