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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1) in The Maharashtra Devdasi System (Abolition) Act, 2005

(1)Every Court, wherein a case filed has resulted in conviction of the accused under this Act, shall, by order direct that a copy of the judgment or as the case may be, the final order thereof, shall forthwith be forwarded to the concerned District Committee.