Legal Document View

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
[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(1)(e) in Maharashtra Public Trust Rules, 1951

(e)[ whether a register of move able or immovable properties is properly maintained, the changes therein are communicated from time to time to the regional office, and the defects and inaccuracies mentioned in the previous audit report have been duly complied with;] [Substituted by Notification No. 13337/P, dated 2nd June 1972.]