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 90 in The Maharashtra Non-Trading Corporations Act, 1959 90. Application of assets in furtherance of objects. A corporation shall not apply its assets, income or profits, if any, to any purpose other than for the furtherance of its objects.
