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 4] [Entire Act] State of Maharashtra - Subsection Section 4(3) in Nagpur Improvement Trust Act, 1936 (3)[ Any person becoming of Trustee by virtue of clause (b) [clause (ba) or clause (c)] [Substituted by M.P. Act No. XIV of 1952, section 3.] of sub-section (1) shall be an exofficio Trustee].
