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 1] [Section 51] [Entire Act] State of Maharashtra - Subsection Section 51(3) in The Maharashtra Public Trusts Act, 1950 (3)In every suit filed by persons having interest in any trust under section 50, the Charity Commissioner shall be a necessary party.
