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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Maharashtra - Subsection

Section 55(1) in The Maharashtra Agricultural Debtors Relief Act, 1947

(1)The [State] [This word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification in the Official Gazette and subject to the condition of previous publication from time to time, make rules for carrying into effect the purposes of this Act.