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State of Maharashtra - Section

Section 11 in The Maharashtra Nursing Home Registration Act, 1949

11. Expenses of local supervising authority. —

Notwithstanding anything contained in any enactment in regard to any municipal or local fund; all expenses incurred by a local supervising authority under and for the purposes of this Act and the rules and by-laws may be paid out of the municipal or local fund, as the case may be.