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 31C] [Entire Act] State of Maharashtra - Subsection Section 31C(12) in Maharashtra Public Trust Rules, 1951 (12)It shall be the duty of the Secretary to keep at the disposal of the members of the committee, all papers connected with the items of business shown on the agenda of any meeting.
