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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(2)(v) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(v)to be responsible for the proper application of the Truck Terminal Funds and property according to the provisions of this Act and rules or regulation made thereunder