Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(3) in The Hyderabad (Abolition of Cash Grants) Act, 1952

(3)Where a cash grant to which this Act applies is subject to the rendering of any service, the grantee shall on the date of discontinuance of the grant, stand released of the liability to render that service.