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 108] [Entire Act] State of Maharashtra - Subsection Section 108(20) in The Maharashtra Maritime Board Act, 1996 (20)the person, if any, authorised to sign and the mode of affixing the corporate seal and of attestation of documents relating to Board Securities issued or to be issued by the Board;
