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 9] [Entire Act] State of Maharashtra - Section Section 5 in Nagpur Improvement Trust Act, 1936 5. Resignation of Trustee other than ex-officio Trustee. - Any Trustee, other than an ex-officio Trustee, may at any time resign his office, provided that his resignation shall not take effect until accepted by the Trust.
