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 31D] [Entire Act] State of Maharashtra - Subsection Section 31D(10) in Maharashtra Public Trust Rules, 1951 (10)The Secretary, if entrusted with the custody of cash, shall be required to furnish security of such amount as shall be determined by the committee.
