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 31A] [Entire Act] State of Maharashtra - Subsection Section 31A(1) in Maharashtra Public Trust Rules, 1951 (1)A committee shall hold that properties of an endowment which is transferred to it under section 56 D for the objects of the endowment.
