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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(1) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997

(1)Subject to the provisions of sub-section (2) of section 44 of this Act, the net profit, if any, attributable to each of the main objects, namely, irrigation and power shall be fully credited to the Corporation.