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 51] [Entire Act] State of Maharashtra - Subsection Section 51(3) in The Maharashtra Maritime Board Act, 1996 (3)Where no application has been made under sub-section (2), the surplus shall be applied by the Board for the purposes of this' Act.
