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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(2) in Maharashtra Jeevan Authority Act, 1976

(2)[The Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall cause to be maintained such proper books of account and other books in relation to its accounts and prepare the balance sheet in such form and manner as the regulations may require.