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 36] [Entire Act] State of Maharashtra - Subsection Section 36(ii) in Maharashtra Public Trust Rules, 1951 (ii)the power to stay any proceedings before the Joint, Deputy or Assistant Charity Commissioner or the execution of any order passed by any Joint, Deputy or Assistant Charity Commissioner;
