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 30] [Entire Act] State of Maharashtra - Subsection Section 30(5) in Maharashtra Public Trust Rules, 1951 (5)A register of dharmada in his region or subregion shall be maintained by the Deputy or Assistant Charity Commissioner in the form of Schedule XIV hereto.
