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 6] [Entire Act] State of Maharashtra - Section Section 83 in The Maharashtra Public Trusts Act, 1950 83. Previous sanction of Charity Commissioner necessary for prosecution.–– No prosecution for an offence punishable under this Act, shall be instituted without the previous sanction of the Charity Commissioner.
