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] [Entire Act] State of Maharashtra - Section Section 4 in The Maharashtra Baronetcies (Amendment) Act, 1973 4. Amendment of section 4 of Act VI of 1893. - In section 4 of the principal Act, for the words "shall in their discretion", the words "shall in his discretion" shall be substituted.
