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 2] [Entire Act] State of Maharashtra - Section Section 92 in Nagpur Improvement Trust Act, 1936 92. Power to cancel regulations. - The [State] [Substituted for 'Provincial' by A. O., 1950.] Government may, after previous publication of its intention rescind any regulation made by the Trust which it has sanctioned, and thereupon the regulation shall cease to have effect.
