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 24] [Entire Act] State of Maharashtra - Subsection Section 24(a) in The Maharashtra Maritime Board Act, 1996 (a)Every contract shall be made on behalf of the Board by the Chief Executive Officer or an officer authorised by the Board.
