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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(3) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997

(3)None of the funds referred to in sub-section (1) shall, except with the previous approval of the State Government, be utilised for any purposes other than that for which it is constituted.