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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(2)(iii) in The Maharashtra Devdasi System (Abolition) Act, 2005

(iii)to discharge such other functions as may be assigned to him by the State Government, the Control Board and the District Committee; and to work in co-ordination with the Control Board and concerned District Committee.