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 30] [Entire Act] State of Maharashtra - Subsection Section 30(1) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018 (1)The Committee shall keep regular accounts of all receipts and disbursements for each financial year and shall contain all the particulars as may be prescribed.
