Section 30 in Maharashtra Jeevan Authority Act, 1976
30. Initial contribution of Government to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] Fund.
- Under appropriation duly made in this behalf, the State Government may make an initial contribution to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] Fund of rupees one crore or such lesser sum as it thinks fit.
