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 28] [Entire Act] State of Maharashtra - Subsection Section 28(b) in The Hyderabad Court of Wards Act, 1350 F (b)Bonds, debentures and annuities charged by the Imperial Parliament on the revenue of India or by the Government of [Maharashtra] [Substituted by A.O., 1956.] on the revenues of the State;
