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 16 in The Chhatrapati Shivaji Maharaj Vastu Sangrahalaya, Act, 1909 16. Notice of trust not receivable. - No notice of any trust in respect of any debenture, or stock certificate issued by the Board shall be receivable by the Board.
