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 27] [Entire Act] State of Maharashtra - Subsection Section 27(5) in Maharashtra Public Trust Rules, 1951 (5)In case the Charity Commissioner grants consent to the filing of the suit, his consent shall be endorsed on the Plaint before the same is filed in Court.
