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 56L] [Entire Act] State of Maharashtra - Subsection Section 56L(1) in The Maharashtra Public Trusts Act, 1950 (1)The State Government may appoint a Secretary to the Committee.
