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(vi) in The Maharashtra Maritime Board Act, 1996 (vi)having a share or interest in the occasional sale by the Board of a value not exceeding ten thousand rupees in any one financial year, of any article in which he trades.
