Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(2) in The Maharashtra Devdasi System (Abolition) Act, 2005

(2)It shall be the duty of the concerned District Committee, in co-ordination with the Devdasi Prevention Officer to take necessary followup actions to ensure due compliance with the Court orders by all concerned.