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 41C] [Entire Act] State of Maharashtra - Subsection Section 41C(3) in The Maharashtra Public Trusts Act, 1950 (3)It shall be the duty of every such person to comply with the directions or any order made by the Charity Commissioner under subsection (2).
