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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2)(q) in Maharashtra Jeevan Authority Act, 1976

(q)to recover from the local bodies or Government principal and interest thereon in respect of loans advanced to them by [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.];