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 3] [Entire Act] State of Maharashtra - Section Section 15 in Nagpur Improvement Trust Act, 1936 15. Leave of absence of Trustees other than exofficio Trustee. - The Trust may permit any Trustee, other than the Chairman or the exofficio Trustee, to absent himself from the meeting of the Trust for any period not exceeding six months.
