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 20] [Entire Act] State of Maharashtra - Subsection Section 20(4) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004 (4)The Trust Fund shall be operated by a member or an officer authorised bythe Committee in such manner and subject to such conditions as may be prescribed.
