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 3] [Entire Act] State of Maharashtra - Subsection Section 3(1) in The Maharashtra Service Inams (Useful to Community) Abolition Act, 1953 (1)all service imams shall be deemed to have been abolished and all incidents appertaining thereto shall be deemed to have been extinguished;
