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 32] [Entire Act] State of Maharashtra - Subsection Section 32(2) in The Maharashtra Public Trusts Act, 1950 (2)Such account shall be kept in such form as may be approved by the Charity Commissioner and shall contain such particulars as may be prescribed.
