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 36] [Entire Act] State of Maharashtra - Subsection Section 36(i) in Maharashtra Public Trust Rules, 1951 (i)[ the power to call for any record or proceedings from any Joint, Deputy or Assistant Charity Commissioner, [Substituted by Notification No. BPT.1180/366(78)-VI, dated 9th October 1980.]
