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 14] [Entire Act] State of Maharashtra - Subsection Section 14(2) in The Maharashtra Paragana and Kulkarni Watans (Abolition) Act, 1950 (2)The provisions of the enactment specified in Schedule II shall be amended to the extent specified in column 4 of the said Schedule.
