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 64] [Entire Act] State of Maharashtra - Subsection Section 64(2) in Nagpur Improvement Trust Act, 1936 (2)All statements prepared under sub-section (1) shall be subject to the previous sanction of the [State] [Substituted for 'provincial' by A. O., 1950.] Government.
