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 24] [Entire Act] State of Maharashtra - Subsection Section 24(2) in Maharashtra Public Trust Rules, 1951 (2)The Charity Commissioner, before according or refusing sanction, may make such inquiry as he may deem necessary.
