Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 19] [Entire Act]

State of Maharashtra - Section

Section 11 in The Maharashtra Public Trusts Act, 1950

11. Public trust not void on ground that it is void for non charitable or non-religious purpose.––

A public trust created for purposes some of which are charitable or religious and some are not shall not be deemed to be void in respect to the charitable or religious purpose, only on the ground that it is void with respect to the non-charitable or non-religious purpose.