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 9] [Entire Act] State of Maharashtra - Subsection Section 9(1) in Nagpur Improvement Trust Act, 1936 (1)No Trustee, other than the Chairman, shall receive any emoluments from the funds of the Trust.
