Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 3C in The Chhatrapati Shivaji Maharaj Vastu Sangrahalaya, Act, 1909

3C. [ Power of Board to keep collections not belonging to them. [Sections 3A, 3B and 3C were inserted by Section 3 of the Prince of Wales Museum (Amendment) Act, 1922 (Bombay 12 of 1922).]

- Notwithstanding anything hereinbefore contained, the Board may, if they think fit, assume the custody and administration of collections which are not the property of the Board for the purposes of their trust under this Act and keep and preserve such collections either in the Museum or elsewhere.]