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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

State of Maharashtra - Subsection

Section 18A(2) in The Mumbai Metropolitan Region Development Authority Act, 1974

(2)All matters connected with the Loans Fund shall be governed by the regulations made in this behalf.] [Section 16A was substituted by Maharashtra 18 of 2003, Section 2, (w.e.f. 29-4-2003).]