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 1] [Section 41A] [Entire Act] State of Maharashtra - Subsection Section 41A(2) in The Maharashtra Public Trusts Act, 1950 (2)It shall be the duty of every trustee or of such person to comply with the directions issued under sub-section (1).
