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] [Section 31D] [Entire Act] State of Maharashtra - Subsection Section 31D(9) in Maharashtra Public Trust Rules, 1951 (9)The services of the Secretary shall be liable to be transferred from one committee to another.
