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 41B] [Entire Act] State of Maharashtra - Subsection Section 41B(8) in The Maharashtra Public Trusts Act, 1950 (8)The Charity Commissioner may himself also call for the proceedings of any inquiry made under this section for such action as he may think fit.
