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State of Maharashtra - Section

Section 117 in Nagpur Improvement Trust Act, 1936

117. Restriction on the summoning of Trust servants to produce documents.

- No Trustee or officer or servant of the Trust shall in any legal proceeding to which the Trust is not a party be required to produce any register or document the contents of which can be proved under section 116 by certified copy, or to appear as a witness to prove the matter and transactions recorded therein, unless by order of the Court made for special cause.Validation.